SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. by the petitioner/accused seeking bail in the event of his arrest in Crime No.215/2017 of Yamakanmardi Police Station pending on the file of the Addl. Civil Judge (Jr.Dn.) & JMFC Court, Hukkeri, in C.C.No.707/2018, for the offences punishable under Sections 409 and 420 of IPC.

(2.) The facts leading to this petition are that, on the complaint filed by one Somashekhar Annappa Sarapure, Postal Inspector, Hukkeri Sub-Division, the Police have registered the case. The allegations are that, during inspection it was learnt that the petitioner, who was working as a Branch Post Master, has misappropriated a sum of Rs.6,403/-, standing in the postal accounts of several persons during the period between 03.06.2016 to 16.01.2017. Later he has deposited the said amount on 20.01.2017 at Hebbal Post Office. After registering the case, the police have completed investigation and filed the charge sheet.

(3.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State, perused the prosecution records available at this stage.