KAVETI VAMSHI KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioner/A2, seeking anticipatory bail in Crime No.354 of 2018 on the file of the S.H.O., Adibatla Police Station, Rachakonda District, registered for the offences punishable under Sections 420 and 406 IPC.

(2.) Heard learned counsel for the petitioner as well as the learned Additional Public Prosecutor appearing for respondent-State.

(3.) The case of the prosecution is that the petitioner (A2) and A1 are the custodians of cash and they are entrusted with cash by the complainant's company-CMS Infosys System Ltd., Hyderabad, by replacing the same by depositing in the ATMs of ICICI Bank, Adibatla, which are in their control. Both the accused only know the password of the said ATMs and they belong to the complainant's company. On 18.12.2018, the auditors have audited the ATMs and found shortage of Rs.6,81,400/- in ATM of ICICI Bank situated at TCS, Adibatla. Thus, the accused committed the offence of cheating and criminal breach of trust of their employer company.