J. MANJULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner - accused No.1 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent - police to release the petitioner on bail in the event of arrest of the petitioner for the offence punishable under Sections 406, 420 r/w 34 of IPC registered by the respondent - police in Crime No.89/2014.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner - accused No.1 and also learned High Court Government Pleader for the respondent - State.

(3.) AS against this, learned High Court Government Pleader during the course of his argument submitted that material collected by the prosecution goes to show that the accused Nos.1 and 2 together thereby mis -appropriated the amount to the tune of Rs.18,06,110/ -. He made the submission that the present petitioner was also entrusted to the work of collecting the Security Deposit, mess amount and rent amount and she was supposed to remit the same into the bank account opened in the name of institution. He also made the submission that materials clearly goes to show that the auditor's report also make out a case against the present petitioner that she along with accused No.2 mis -appropriated the amount belonging to the institution and thereby committed the alleged offences. Hence, he submitted that petitioner is not entitled to anticipatory bail. Hence, he submitted to reject the petition.