P.K. UMAVATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is seeking to be enlarged on bail in the event of his arrest pursuant to proceedings in Crime No.10/2019 for the offences punishable under Sections 420, 408 and 409 of IPC.

(2.) The case of the prosecution is that complaint has been lodged by the President of the Primary Agricultural Credit Co-operative Society against the petitioner and others alleging that on the basis of the audit report there has been misappropriation of certain amounts. On the basis of the complaint filed against the Chief Executive Officer, Sales Clerk and the petitioner, FIR has been lodged and investigation is in progress.

(3.) The learned counsel for the petitioner points out that the role of each of the accused is a matter still to be ascertained. It is stated that it is only on the basis of the audit report, proceedings are sought to be initiated and that the statute would provide for further proceedings to be initiated on the basis of the audit report to find out the role of the accused. It is also pointed out that accused No.1 has been released by the order of the Sessions Judge while accused No.3 has been released as per order passed in Crl.P.No.1445/2019. The observations of this Court while considering the application of accused No.3 for being enlarged on bail at paragraph 7 is to be taken note of.