MAMATHA J. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.1 in Crime No.256/2021 of Hanumanthanagar Police Station, Vishveshwarapuram Sub-Division, Bengaluru City, for the offences punishable under Ss. 406 and 420 read with Sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent/State.

(3.) The factual matrix of the case of the prosecution is that this petitioner being an employee of the High Court of Karnataka as Second Division Assistant along with accused No.2 indulged in committing fraud on the public that High Court is going to allot sites and properties which are not having documents for 50% of the value of the property and the same will be allotted within 35 to 40 days and there are 7000 files and the said allotment proceedings will be there from June, 2021 to December, 2021 and the same will be conducted once in 5 years and the High Court will not only allot sites to its employees but, also to others and those, who are having interest in purchasing the sites, can approach them. Even though, there is no such proceedings in the institution, collected an amount of Rs.47,00,000.00 by way of transfer of amount to her bank account and in turn, the accused No.2 also indulged in the same act along with this petitioner. Out of the amount of Rs.47,00,000.00, this petitioner has received an amount of Rs.35,00,000.00 and accused No.2 has received an amount of Rs.12,00,000.00, which is evident from the bank records. Hence, this petitioner along with accused No.2 committed fraud and therefore, the police after investigation have filed the charge-sheet.