S. THIRAVIARAJ Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Accused No.2 in Crime No.14 of 2025 of Nagalapuram Police Station, Tirupati District, filed the present Criminal Petition, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity the BNSS") seeking pre-arrest bail. The above crime was registered against the petitioner herein for the offences under Ss. 316(5), 318(4), 323, 306, 198 r/w 3(5) of BNSS.

(2.) Case of the prosecution is that the petitioner, who was shown as Accused No.2, was working as a Branch Manager at Union Bank of India, Nagalapuram Branch and Accused No.1 was working as a Deputy Branch Manager in the said Branch. Accused No.1 said to have misappropriated 30 gold jewellery packets pledged by the customers from the iron safes of the branch. In the departmental enquiry, the petitioner was issued with a show-cause notice, dtd. 18/2/2025 wherein it is stated as follows:-

(3.) Learned counsel for the petitioner submits that the petitioner did not commit any offence and he was falsely implicated in the said case. He further submits that most of the investigation is completed and prays to grant anticipatory bail.