RAGOLU TRINADH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 438 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking prearrest bail to the petitioners/A-1, A-2 and A-4 in the event of their arrest in connection with Crime No.408 of 2020 of Dowleswaram Police Station, East Godavari District, wherein the petitioners are alleged to have committed the offences punishable under Section 409, 420, 506 r/w 34 of Indian Penal Code, 1860 (for short "IPC").

(2.) Heard Sri R.K.Acharyulu, learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent-State.

(3.) A report was lodged by the defacto complainant stating that the 1st petitioner joined as a Manager in the firm run by defacto complainant and his wife in the name and style of Radha Traders, Rajamahendravaram. The 1st petitioner collected amounts from the customers and did not remit the same into business account and he joined hands with his brother i.e. 2nd petitioner. By suspecting the conduct of 1st petitioner, the defacto complainant terminated him from the post of Manager and appointed one Malasani Srinu as clerk. On that the 1st petitioner warned the complainant that he will filing false income tax cases. Then on enquiry, the complainant came to know that the 1st petitioner misappropriated funds to a tune of Rs.5,09,490/- towards cement, Rs.5,05,293/- towards iron and Rs.1,14,411/- towards cash. Basing on the said report, the present crime was registered.