NAGARAJ.N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the first respondent-State. Perused the records.

(2.) The petitioner is arraigned as accused No. 1 in Cr.No.96/2019 of Halebeedu Police Station, Hassan for the offence punishable under Sections 409 and 420 read with 34 of IPC.

(3.) The complainant by name Sri.B.Shekar Shetty, Regional Manager, Regional Office, Karnataka Gramina Bank, Hassan has lodged a complaint on 01.06.2019 against the petitioner and his family members alleging that when the petitioner was working as a Branch Manager in Adaguru Brnach, has collected huge money from the public and got transferred the same to his wife's and son's bank account. It is further alleged that the petitioner has mis-appropriated and cheated the bank money to the tune of Rs.27,84,129/-. The preliminary investigation has been done by the Chief-Manager, Audit, Karnataka Gramina Bank and submitted the report. On the basis of which, the present complaint has been lodged against the petitioner.