NAGABHUSHANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Criminal Petition No.108/2019 has been filed by the petitioner/accused No.3 and the Criminal Petition No.109/2019 has been filed by the petitioner/accused No.2 under Section 438 of Cr.P.C. praying this Court to release them on anticipatory bail in the event of their arrest in Crime No.201/2018 of Chitradurga Town Police Station for the offences punishable under Sections 403 and 420 read with Section 34 of IPC.

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

(3.) Gist of the complaint is that the complainant is working as a manager in Logicash Solutions Private Limited for the last five years and the company has entrusted the work of custodians of cash and to distribute to the various ATMs of SBI and Corporation Bank at Chitradurga. Accused Nos.1 to 3 were working in the said company and when the audit report was conducted for the period from 23.02.2018 to 26.03.2018, they came to know that a sum of Rs.19,48,000/- was misappropriated by the accused persons. On the basis of the said audit report, when they verified with the ATMs, they confirmed about the misappropriation of the said amount. On the basis of the complaint, a case came to be registered.