ROHAN RAGHURAM SHETTY Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the Applicant and the learned Public Prosecutor for the State.

(2.) Apprehending arrest in connection with Crime No. 81/2022, registered with Panaji Police Station for the offence punishable under Sec. 408 of the Indian Penal Code, the Applicant seeks pre-arrest bail. The Applicant was an employee of the complainant. The complainant is a distributor for Samsung India Electronics Limited for mobile phones and accessories. The Applicant was working as a salesman cum collection incharge to handle sales and collection activities with the complainant. The complainant would allege that the Applicant misappropriated the property (mobile phones), which were entrusted to him.

(3.) Prima facie, it appears that the alleged misappropriation of the property was done before imposing the nationwide lockdown, however, the complaint was filed on 1/4/2022, whereafter, the FIR came to be registered on 19/4/2022.