M. VEERA RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused, for grant of anticipatory bail in Crime No.11 of 2019 of Inthegar Gunj Police Station, Warangal Commissionerate, Warangal District, registered for the offences punishable under Sections 420 & 409 of IPC.

(2.) Heard the learned counsel for the petitioner/accused, learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) Learned counsel for the petitioner/accused would submit that without prejudice to the right to defend himself in the domestic enquiry, the petitioner/accused has paid the disputed amount of Rs.66,265/-. It is also contended that the said amount was lying in the Suspense Account and that it would, at the most, amount to temporary misappropriation and ultimately prayed to allow the application.