DANIEL OLIVIA @ DIVYA Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This petition is filed under Section 438 of the Criminal Procedure Code seeking anticipatory bail in Crime No.179/2017 of Varthur Police Station, Bengaluru for the offence punishable under Sections 406 and 420 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner and the learned H.C.G.P. for the Respondent-State.

(3.) The First Information Report came to be registered based on the complaint lodged by the General Manager of India International School alleging that during his tenure as Accounts Manager, the petitioner herein overdrew Rs. 2,39,972/- and collected a sum of Rs. 1,14,000/- from the students and failed to remit the same to the Bank and thereby committed the above offences.