AJAY KUMAR MANCHANDA Vs. STATE OF DELHI

JUDGEMENT

(1.) This is a bail application seeking grant of regular bail filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 being accused in FIR No.834/2021 dtd. 27/12/2021 registered at P.S.: Kalkaji, Delhi under Ss. 420/408/120B of the Indian Penal Code, 1860.

(2.) The said FIR No.834/2021 was registered on 27/12/2021 for the alleged offence committed between June 2020 to October 2020. The applicant, since his arrest on 10/9/2022, is in judicial custody. Investigation qua the applicant is complete and the chargesheet has been filed. The previous bail application of the applicant was rejected vide the impugned order passed by the learned Additional Sessions Judge-02, South East, Saket

(3.) The FIR involved arises out of a complaint lodged by the complainant against her ex-accountant-applicant qua online transfer of around Rs.3.5 Lakhs done by him from her State Bank of India(Hereinafter referred to as "SBI") savings bank account as also of around Rs.39.59 Lakhs from her SBI Overdraft Account without her knowledge or consent to his own SBI savings bank account opened in the same branch as that of the complainant, and the Bank has already levied an interest of around Rs.3,00,000.00 on the said overdraft and is continuing to charge interest from the complainant. As per FIR, the applicant also misappropriated money fraudulently transferred from the account of the complainant towards GST payments of third parties. As per the FIR, the applicant managed to carry on these transactions by changing all the personal and contact details of the complainant in the Bank with the help of an employee of the SBI bank. As per FIR, the applicant, pleading forgiveness, offered to transfer ownership of the Uttam Nagar property namely First Floor, 27A, Prem Nagar, to the complainant, but the same, still has not been done.