SALIL MAHAJAN Vs. AVINASH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the final judgment and order dtd. 2/4/2025 passed by the High Court of Punjab and Haryana at Chandigarh in CRM-M-13103-2025 whereby Respondent No. 1, accused-Avinash Kumar[Hereinafter referred to as 'the accused'], came to be enlarged on bail under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with the subject FIR No. 187 registered at P.S. Cantonment, Amritsar under Ss. 316(4), 344, 61 (2) of the Bharatiya Nyaya Sanhita, 2023.

(3.) The undisputed facts giving rise to the present appeal are that the Appellant[ Hereinafter referred to as 'the complainant']lodged an FIR dtd. 25/11/2024 against the accused and his family members for allegedly misappropriating more than Rs.3,00,00,000.00. As per the FIR, the complainant was the registered Chartered Accountant for Amandeep Healthcare Private Limited, while the accused was working as a Senior Accountant at Amandeep Hospital, GT Road. It has been stated therein that the accused was responsible for transferring amounts from the various Units of Amandeep Hospital, with due permission of the higher management. During the course of work, the management discovered irregularities in the accounts of Amandeep Nursing College. An explanation was called for from the accused; however, he did not report to work. After an internal investigation, it was discovered that the accused had embezzled over Rs.3.00 crores from various accounts, to accounts belonging to him and his family members. The complainant made specific allegations as to the transfer of money from the various units of Amandeep Healthcare to the accused.