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Judgment
7 paragraphs · 236 wordsL.Victoria Gowri, J
The petitioners apprehend arrest for the alleged offence under Sections 409, 420, 477A, 120B of IPC, 1860 in Crime No.6 of 2026 on the file of the respondent police seeks anticipatory bail.
The case of the prosecution is that, A1 was working as a manager in the GYM run by the defacto complainant. The petitioners, acting in concert, collected money from customers and transferred the same to their personal accounts to the tune of Rs.40 lakhs, thereby misappropriating the funds of the defacto complainant. Hence, the case.
The learned counsel appearing for the petitioners submitted that the petitioners are innocent and have been falsely implicated in this case. The petitioners are ready and willing to abide by any conditions that may be imposed by this Court. Hence, he prays for grant of anticipatory bail to the petitioners.
The learned Government Advocate (Crl.Side) appearing for the respondent police reiterated the prosecution case and opposed the grant of anticipatory bail to the petitioners.
I have given anxious consideration to the submissions made by the learned counsel on either side and also perused the records available.
Considering the nature of the allegations against the petitioners and the magnitude of the amount involved in this case, this Court is of the firm view that the petitioners do not deserve the grant of anticipatory bail. Accordingly, this Criminal Original Petition is dismissed.