SALMAN AHAMED MANSURI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all the bail applications are arising out of same crime i.e. Cr.No. 110/2020 they are being considered and decided by this common order.

(2.) The Bank Manager and employees namely; Alok Kumar Gupta, Branch Manager, Devesh Kumar Lalkher, Cashier, Abhishek Mandal, SWO, Surendra Surae Marandi, Assistant Manager and Sachin Gaikwad, Agricultural Field Officer, transferred an amount of Rs.25.00 lacs, in the account of applicant Amit Kumar Gupta, lying in a different Bank as he is not an account holder of the concerned branch and likewise an amount of Rs.23.32 lacs was transferred in the account of Salman Ahamed Mansuri and an amount of Rs.22.5 lacs was transferred in the account of Amosh Ekka. These applicants withdrew the amount immediately upon transfer of the amount in their respective accounts and despite notice by the Bank they did not return/deposit the amount to the Bank.

(3.) Learned counsel for the applicants would argue that the applicants are account holders, therefore, they are not aware as to how the amount was transferred in their account. The applicants cannot be punished for the mistake committed by the Bank officers and employees.