CHANDRAKANTH M @ CHANDRAKANTH MADIVALAR Vs. STATE OF KARNATAKA BY JNANABHARATHI POLICE STATION, BENGALURU

JUDGEMENT

(1.) Heard the arguments of learned counsel for petitioner and learned High Court Government Pleader for respondent-State.

(2.) The allegations against the petitioner is that when he was working as Development Officer in the complainant's office, he has collected the amount from more than 600 members and did not deposit the amount to the tune of Rs. 28,80,768.00 for the period from 2015 to 2018. Hence, a complaint was lodged on 24.05.2018. Based on the said complaint, the police have registered the case in Crime No.158/2018.

(3.) Learned counsel for the petitioner has contended that the allegations made against this petitioner is false and frivolous and that at no point of time, he has committed the above said offences and he neither directly nor indirectly involved in the above said case and a false case has been registered against him. During his tenure, he has discharged his part of work promptly and honestly without any black marks of his career. The allegation in the complaint is that the petitioner has misappropriated the money of the customers, which was collected by him but has not deposited to the company account and misused the same for his personal use. The said allegation is false and there are no materials to show that the petitioner is guilty of offences alleged against him. The petitioner is ready to obey the conditions that may be imposed by this Court and also contends that the offences against the petitioner is not punishable with death or imprisonment for life and he will be readily available even for further investigation. Hence, he may be enlarged on bail.