ASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner-accused No.1 under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred as the ' Cr.P.C .' for short) for granting anticipatory bail in Crime No.228/2022 of Honnavar Police Station for the offences punishable under Ss. 409 and 420 r/w Sec.34 of the Indian Penal Code, 1860 (hereinafter referred to the ' IPC ', for short).

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

(3.) The case of the prosecution is that one Keshava Ganesh Tandela, who is senior Manager of the Safe Star Souharda Sahakari Niyamita, filed complaint to the Police on 17/6/2022, alleging that petitioner is field worker and collection agent of financial institute and said to be collecting money from various customers and not remitted the money to the bank and not given any receipt to customers for receiving the money. By doing so, she has mis-appropriated and mis-utilised a sum of Rs.76,700.00. After registering the case, Police are making hectic efforts to arrest the petitioner. Petitioner has filed bail application before Sessions Judge and the same came to be rejected. Hence, she is before this Court, seeking anticipatory bail.