UADAY SINGH Vs. STATE

JUDGEMENT

(1.) Present petition is filed under Sec. 439 Cr.P.C. for grant of bail in FIR No. 81/2018 registered at P.S. Dwarka Sector-23 for offences punishable under Sec. 409/420/506/467/468/471/120-B IPC.

(2.) It has been alleged in the FIR that accused Devender Chaudhary, who was working with Central for Development of Advanced Computing (C-DAC), by manipulating and creating EPFO data has caused misappropriation of approximately Rs.3.88 crores, the said Devender Chaudhary is alleged to have been working on a project with EPFO. In the said FIR, petitioner is alleged to have information about receiving of amount by co-accused Neeraj Kumar in his account from Devender Chaudhary.

(3.) Counsel for petitioner submits that there are no allegations of misappropriation or transferring of money by petitioner in any account, while working with C-DAC alongwith Devender Chaudhary. However, on 20/3/2019, the statement of co-accused Neeraj Kumar was recorded and the said co-accused has alleged that petitioner had knowledge about the crediting of some of money in his account, which allegedly he later on shared with petitioner and Devendra Chaudhary on the demand of Devender Chaudhary. However, on 13/4/2018, co-accused Neeraj Kumar was granted regular bail by Ld. CMM, Dwarka Court on his depositing the alleged misappropriated money credited into his account. Thus, the petitioner also seeks parity with co-accused Neeraj Kumar.