SESHI C. Vs. STATE

JUDGEMENT

(1.) Criminal Petition No.353/2019 has been filed by accused No.2; Criminal Petition No.520/2019 has been filed by accused No.1 under Section 438 of Cr.P.C. to release them on anticipatory bail in Crime No.222/2018 of Arasikere Police Station for the offences punishable under Sections 406, 409, 420 of IPC.

(2.) I have heard the learned counsel for the petitioners and the learned HCGP for the respondent- State.

(3.) The gist of the complaint is that the Executive Officer of Taluk Panchayat, Harapanahalli filed a complaint alleging that during the year 2018-19 under the Scheme of Mahatma Gandhi National Rural Employment Guarantee Act Scheme within the limits of Kanchikere Gram Panchayat of Harapanahalli Taluk, the petitioners by violating the order of the Government and not following the procedure completed the public work being Public Servants and have misappropriated an amount of Rs.62,29,925/- by cheating the Government. On the basis of the said complaint, a case has been registered.