(1.) This petition is filed under Section 438 of Cr.P.C seeking anticipatory bail in Crime No.7/2018 registered by the respondent Police under Sections 408, 409, 420 read with Section 34 of IPC.
(2.) The FIR was registered based on the complaint lodged by the CEO, Taluk Panchayath, Jamakhandi. It is alleged that in the year 2014-15, the petitioner herein being the President of Hunnur Gram Panchayath, misappropriated an amount of Rs.1,24,000/- in the purchase of solar lights and violated the norms prescribed by the Government.
(3.) Learned HCGP has not filed any statement of objections opposing the petition, inspite of granting sufficient opportunity.