B. PARVATHI Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed under Section 438 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking pre arrest bail to the petitioner/Accused in the event of her arrest in connection with Crime No.214 of 2021 of Banaganapalli Police Station, Kurnool District for the offence punishable under Section 409 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) The case of the prosecution is that prior to 08.08.2021, the accused Smt Parvathi, the then Special Officer, Banaganapalli Grama Panchayath, now working as Divisional Panchayath Officer, Dharmavaram, misappropriated the funds of Banaganapalli Grama Panchayat i.e., cash of Rs.62,92,843/- without bills and records and cash of Rs.2,29,34,808/- against the norms and Rules of Government and without prior permission from Government. After enquiry, the complainant Agraharam Srinivasulu, Divisional Panchayath Officer, Nandyal, gave report against the accused.

(3.) Heard Sri K.Jyothi Prasad, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.