SANDESH KUMAR K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. by accused No.1 seeking anticipatory bail in Crime No.93/2023 of Haliyal Police Station for the offences punishable under Ss. 406, 409, 418 and 420 read with Sec. 34 of IPC.

(2.) In support of his petition, accused No.1 has contended that he is innocent of the offences alleged and he is not involved in the crime in question. The complaint is lodged without there being any audit report to show that there was difference of amount in the ATM. Accused No.1 has been working in various branches of the Bank for nearly 14 years and his service is unblemished. While he was working as Manager of Haliyal branch of SBI, there was continuous technical problem in ATM machine. On many occasions, he requested the Regional Office to send technicians and to rectify the defect. Though the problem was rectified, after one or two days the problem continued. Due to the same, accused No.1 was under the impression that there was difference in ATM cash. Therefore on 2/3/2023, he remitted the difference of amount in a sum of Rs.10,58,000.00 to the Bank and requested the Regional Manager, SBI to refund the amount to him if there is difference in the amounts due to technical defect.

(3.) When things stood thus, after three months, complaint came to be filed against him. Based on which, FIR is registered. Petitioner is ready to offer solvent surety to the satisfaction of the Trial Court and also to attend the Court regularly. Except the present case, no other cases are pending against him and prays to allow the petition.