CHAITHRA M.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/accused under Section 438 of Cr.P.C. praying this Court to release her on anticipatory bail in the event of her arrest in Crime No.286/2018 of Magadi Police Station, Ramangara for the offences punishable under Sections 406, 408, 409 and 420 of IPC.

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

(3.) The gist of the prosecution case is that the petitioner herein is working in postal department and while so working, she has not deposited the amount to the account collected by S.B/R.D account holders. Thereby, she has misappropriate the amount of Rs.1,05,650/- On the basis of which, a complaint has been registered.