SHAIK KHADAR HUSSAIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973, to enlarge the petitioner on bail in the event of his arrest in Crime No.37 of 2022 of Nandalur Police Station, YSR Kadapa District registered for the offences punishable under Ss. 409 and 420 IPC.

(2.) The case of the prosecution in precise is that basing on the report lodged by the Branch Manager, SBI, Nandalur stating that the his predecessor - Shaik Khaddar Hussain misused the bank funds by way of raising transfer entries by himself on his own without the signatures of the borrowers and debited an amount of nearly Rs.27.50 lakhs from self help groups and other accounts and credited huge amount in favour of Choudary Fuels and small amounts in his relatives accounts, the present crime has been registered.

(3.) Heard Sri V.R. Reddy Kovvuri, learned counsel for the petitioner and learned Special Assistant Public Prosecutor for respondent.