MUTLAPUDI ANJANEYULU Vs. CID

JUDGEMENT

(1.) This Criminal Petition is filed under Sections 438 of Code of the Criminal Procedure, 1973 (for short „Cr.P.C.‟) seeking pre-arrest bail to the petitioner/A-2 in the event of his arrest in connection with Crime No.74 of 2020 on the file of CID Police Station, Vijayawada, Krishna District, registered for the offences punishable under Sections 403, 406, 409, 420, 465 r/w 34 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) The Deputy General Manager of the Krishna District Cooperative Central Bank (for short 'KDCC Bank') has given a complaint in Pedana Police Station on 10.03.2020 stating that 17 Secured Overdraft Loans were sanctioned at the Pedana Branch of KDCC Bank for a sum of Rs.4.25 crores. During the internal enquiry, it is found that this batch of 17 SOD loans sanctioned from February, 2016 to August, 2016 are full of irregularities from the beginning to the end. In the complaint, various allegations are made against the petitioner, who was working as Branch Manager of the said bank during that period.

(3.) Heard Smt.P.Radhika, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.