K. KARTHIKEYAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') to grant pre-arrest bail to the petitioners/A-2 and A-3 in the event of their arrest in connection with Crime No.402 of 2020 of Chittoor I Town Police Station, Chittoor District, registered for the offences punishable under Sections 403, 406, 409, 420 r/w 34 IPC.

(2.) Heard Sri D.Purna Chandra Reddy, learned counsel for the petitioners and the learned Additional Public Prosecutor for the respondent-State.

(3.) It is the case of the prosecution that a complaint was lodged by the Branch Manager of City Union Bank, Chittoor Branch wherein it is stated that one S.Jeya Kumar, who is A-1 and working as Senior Associate along with the petitioners, who are K.Karthikeyan, Branch Manager and S.Raju, Assistant Branch Manager were responsible for loading and unloading of cash in the ATM machines. It was observed that the cash loaded in the machines are either removed or not loaded fully to the amount aggregated by the computer system and thereby they have committed criminal breach of trust. In that process, they have misappropriated an amount of Rs.88,30,700/- from the B.R.M machines and Rs.15,18,200/- from the ATM. During the inquiry, S.Jeya Kumar, who is A-1, has confessed in writing that he has misappropriated the amount and promised to repay the entire amount within a short period. Basing on the said report, present crime is registered and the petitioners herein are arrayed as A-2 and A-3.