NITHIN KUMAR Vs. STATE

JUDGEMENT

(1.) Accused in Crime No.297/2023 registered by Govindaraja Nagar Police Station, Bengaluru city for the offence punishable under Ss. 420, 465, 468 and 471 of Indian Penal Code, 1860 (for short hereinafter referred to as 'IPC') is before this Court seeking anticipatory bail under Sec. 438 of Cr.P.C.

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

(3.) On the basis of the complaint lodged by Puttanarasappa K., son of Kambegowda on 21/8/2023, FIR in Crime No.297/2023 was registered by Govindaraja Nagar Police Station, Bengaluru city for the aforesaid offences against the petitioner. In the complaint it is averred that the petitioner was working as a car driver of the complainant for about last 8 months and he was paid Rs.15,000.00 per month as salary. In the month of February-2023, the petitioner allegedly had stolen 15 cheques belonging to the complainant and after forging the signatures on the said cheques, he had given the said cheques to his friends and in their name total amount of Rs.45.00 lakhs has been withdrawn. It is further averred that the petitioner also had blocked the Bank messages in the complainant's phone. It is in this background the complainant had lodged a complaint in the month of August- 2023.