SHANKAR RAMESH MARADI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions arise out of the same offence of respondent-police, wherein the petitioners are the accused persons, who seeks anticipatory bail under Section 438 of Cr.P.C. to enlarge them on bail in the event of their arrest.

(2.) The tabular details of the cases are as under:

(3.) The substance of the complaint is that on 17/07/2018, M/s. Writer Safeguard Private Limited, Belgavi Branch filed complaint against the petitioners alleging that M/s. Writer Safeguard Pvt. Ltd.,(WSG) provides banking support services like cash transportation, cash management, automated teller machine and bulk note acceptor servicing and cash replenishment. The company load or replenish the ATMs with currencies provided by the banks and report the same to the concerned banks on daily basis and the company deployed the petitioners/ accused as ATM operators.