SANTHOSH. B.K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Criminal Petition No.7155/2018 has been filed by petitioners-accused Nos.1 to 3 and 5 and Criminal Petition No.6912/2018 has been filed by the petitioner- accused No.4 under Section 438 of Cr.P.C to release them on anticipatory bail in crime No.527/2017 of Konanakunte Police Station for the offences punishable under Sections 408, 420, 201, 120B and 506 of IPC.

(2.) I have heard the learned counsel for the petitioners and learned High Court Government Pleader for respondent-State.

(3.) The gist of the complaint is that the petitioners-accused were working in various capacities in the branch office of the complainant's company and they have collected the loan repayment from the customers in the name of the complainant's company but the said amount has not been remitted to the account of the complainant's company. The petitioners-accused persons by fabricating fake receipts, have issued to the customers and have informed the customers not to pay the loan amount showing the said fake receipts which have been created and issued to the customers. It is further alleged that the total amount of Rs.56,88,088/- has been misappropriated by the petitioners-accused. On the basis of the complaint, a case has been registered.