IMRAN KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.1637/2019 has been filed by the petitioner/accused No.1, Criminal Petition No.1631/2019 has been filed by accused No.4, Criminal Petition No.1725/2019 has been filed by accused No.6, Criminal Petition No.2039/2019 has been filed by accused No.3, Criminal Petition No.1620/2019 has been filed by accused No.10, Criminal Petition No.1237/2019 has been filed by accused No.2 under Section 439 of Cr.P.C. and Criminal Petition No.1360/2019 has been filed by accused No.8 under Section 438 of Cr.P.C. to release them on bail and anticipatory bail in Crime No.19/2019 of R.T.Nagar Police Station, for the offences punishable under Sections 120B, 406, 420, 463, 464, 468, 470, 471 r/w Section 34 of Indian Penal Code.

(2.) I have heard the learned Senior Counsel Sri.Hashmath Pasha, learned counsels Sri. Raju C.N., Sri.Rajesh Rao K., Nisar Sab, Naveed Ahmed, Muzaffar Ahmed, appearing for the petitioners and the learned State Public prosecutor Sri.Chandramouli and learned counsel Sri. R.Kothwal for the complainant.

(3.) Before going to consider the submissions of the learned counsels appearing for the parties, gist of the complaint reveals that the respondent-police received the credible information on 26.1.2019 at about 6.20 p.m. that some persons involved in creating fake website with a login number of Karnataka Minorities Development Corporation and have opened fake bank account, by web-hosting the application got sanctioned educational loan and have misappropriated the said amount by getting it transferred to the private account. Immediately, they went to the spot and apprehended the accused and there they came to know that accused No.1 is employed in Minorities Development Corporation and he has been provided with login number of Minorities Development Corporation forwarding application for educational loan under the Scheme Arivu-2 and for this purpose colluded with other accused persons and opened an account in ICICI Bank, HRBR Layout, in the name of National Academy Management Institute of Technology College and have misappropriated the amount.