(1.) This is 2nd bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the Applicant, who has been arrested in connection with Crime No.280/2021 registered at P.S Balco Nagar Korba, District Korba (CG) for the offence under Ss. 408, 420, 120-B, 467, 468 and 471/34 IPC. Earlier application has been dismissed as withdrawn vide order dtd. 7/2/2022 passed in M.Cr.C No.8610/2021.
(2.) Prosecution case is that the Applicant was working in BALCO in the accounts department as Dy. Treasurer and had copied the digital signatures of higher authorities and transferred the money to the tune of Rs.15.00 crores in the bank accounts of his relatives fraudulently and also used some amount in the share market, therefore, the offence as aforesaid has been registered against him.
(3.) Learned counsel for the Applicant submits that the Applicant is innocent and has been falsely implicated in the crime in question for which, he is in jail since 16/6/2021 i.e. more than 2 years, coaccused namely Prasant Kumar Sahani has already been granted bail vide order dtd. 18/4/2023 passed in M.Cr.C No.1911/2023 and conclusion of trial is likely to take quite some time, therefore, considering all these aspects, he may be released on bail.