SRI. JAYAPRAKASH Vs. THE STATE

JUDGEMENT

(1.) The present petition has been filed by petitioner-accused under section 438 of Cr.P.C., 1973 to release him on anticipatory bail for the offence punishable under Section 381 of IPC in Crime No.234/2018 SS of Uppinangadi Police Station.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(3.) The gist of the complaint is that complainant is running a Classic Bar and Restaurant at Nelyady Village, Puttur Taluk, Dakshina Kannada and the accused-petitioner was working as a cashier since about 20 months. On 18.06.2018, accused-petitioner absconded and in this regard, the Manager informed over the phone and he took the charge and when he verified the accounts on 22.06.2018 for the period from 09.06.2018 to 17.06.2018, he found that an amount of Rs. 10,95,075/- (Rupees Ten Lakhs Ninety Five Thousand and Seventy Five Only) has been stolen by the accused-petitioner and has escaped. On the basis of the complaint, a case was registered.