SYED MOHAMMAD RAZA ABBASS Vs. STATE

JUDGEMENT

(1.) As all these matters arise out of the same crime and. the relief sought for in all these criminal petitions is for grant of regular bail in CrimeNo.3 of 2002 of Police Station CI.D,, Hyderabad all these petitions are disposed of by this common order.

(2.) Petitioner in Crl. Petition No. 1890 of 2002 (A-7) is one of the Directors of the Charminar Co-operative Urban Bank Ltd., Hyderabad (hereinafter referred to as "Bank"). The petitioners in Crl. Petition No.2315 of 2002 (A-3 and A-4) are also the Directors of the said Bank, whereas the petitioner in Crl. Petition No. 2454 oaf 2002 is the Managing Director. They are alleged to have committed offences punishable under Sections 409,420,120-BIPC and Section 5 of A.P. Protection of Depositors Financial Establishments Act 1999.

(3.) The case pertains to the swindling and misappropriation of the funds of the said Bank. Those irregularities came to light when the Reserve Bank of India conducted inspection of the Bank and submitted a report to the Registrar of Co-operative Societies, In its report, the Reserve Bank Pointed out serious irregularities in the functioning of the Bank. Basing on the said inspection report, Sri Shripad Bhale Rao, I.A.S., Principal Secretary to the Government, Agriculture and Co-operation, Government of Andhra Pradesh. Hyderabad, holding full additional charge of the post of Registrar of Co-operative Societies, lodged a complaint to the police, which was registered as Crime No.3 of 2002. The CID police took up investigation of the case and after completion of the same, they filed charge sheet against A-1 to A-88, including the petitioners herein.