LAKSHMIKANTH GOWDA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP.

(2.) Petitioner is accused in a criminal case in Crime No. 1731/15 on the file of Madivala police station, a case registered for the offences punishable under Ss. 408 and 420, I.P.C. He is injudicial custody and seeks regular bail under Sec. 439, Cr.P.C. The case against him came to be registered on 11.9.2015.

(3.) The case of the prosecution is that the petitioner was working as Team Leader in ICICI Bank Regional Processing Centre at Bommanahalli, Bengaluru. He was in charge of outward clearing. He is stated to have applied for leave from 3.9.2015 stating that he was shifting his residence. Thereafter he did not report for duty. In spite of the best efforts of the bank authorities, he was not available for contact over phone. On verification of accounts, it was found that there was misappropriation of funds to the tune of Rs. 70.00 lakhs in the office account and this is stated to have been done by this petitioner. It is alleged that he had transferred the aforesaid amount to his personal account and subsequently withdrew the same for his personal use and thereby committed the offences alleged against him.