K SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/ accused No.43 under Section 438 of Cr.P.C. to release him on anticipatory bail in Crime No.385/2015 of Chitradurga Town Police Station, for the offences punishable under Sections 406, 420, 120B r/w Section 34 of the Indian Penal Code.

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The gist of the complaint is that on 1.9.2015 a complaint was registered alleging that while examining the gold loan in 141 accounts it is noticed that a fake gold found and one Mr.J.Ravikumar who has been appointed as an appraiser of the bank has given a false certificate that pledged gold are original one and thereby cheated an amount of Rs.2,85,61,290/-. On the basis of the complaint, a case has been registered and after investigation charge sheet has been filed.