RAGHU SRIRAMULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner/accused on bail, in the event of his arrest in respect of Crime No.32/2021 registered by Kolar CEN Crime Police Station, Kolar, for the offence punishable under Ss. 406, 408 and 420 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 based on the complaint given by Security Manager-Wistron Infocomm Manufacturing (India) Private Limited, Narasapura, Kolar is that, an allegation is made against this petitioner with regard to misappropriation of Rs.3.1 Crores in collusion with the vendor VAP Enterprises, Bengaluru and others. It is alleged in the complaint that the complainant is working as Security Manager and this petitioner and one Anand are working as Assistant Managers in the Facility Sec. . That on 29/9/2020, VAP Enterprises requested to supply the materials and this petitioner and other accused one Anand were taking care of the same. That on 12/11/2020, informed that material invoice has been sent to Wistron Company and also prepared the documents for having made the payment. That on 19/11/2020, both of them informed that material has reached and collected an amount of Rs.1.81 Crores and made the payment to VAP Enterprises and the remaining amount would be paid. Thereafter, in the Facility Sec. , Manager Vasanth and Krishna Prasad verified the records and came to know that no material was received and there was no entry in the Security Sec. also and the same was brought to the notice of the head of the company and he verified with the VAP Company and they informed that the same was sent through sub-contractors and they replied that, on receipt of invoice, payment was made to the tune of Rs.1.81 Crores and demanded for remaining amount. Hence, questioned this petitioner and also other accused and they have replied that materials are received but, they have not verified the same. That on 12/11/2020, they have not received. any material from VAP Company and an allegation is made against this petitioner and also one Anand that in collusion with VAP Enterprises, created the document as if they received the material and made the payment. Hence, sought for action against this petitioner and also other accused.