SHARAD NAGRE Vs. STATE

JUDGEMENT

(1.) This application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') praying for the applicant to be released on bail in FIR No.0018/2020 registered at Police Station EOW, Mandir Marg, Delhi under Ss. 420/468/471/120-B of the Indian Penal Code, 1860 (in short, 'IPC'). Case of the prosecution:

(2.) It is the case of the prosecution that the above FIR was registered on a complaint received from the Assistant General Manager, Allahabad Bank stating that the said Bank, having its Branch at Amity University, Sector 125, Noida, maintains a Savings Bank Account in the name of the said University. From this account, three cheques, purported to be issued by the said University, were presented for encashment; one of which for an amount of Rs.2,50,30,600.00 was presented for encashment in the account of N.S. Infrastructure, of which the wife of the applicant is a partner and the mobile phone number of the applicant is the registered phone number.

(3.) Prosecution alleges that, on further inquiry, it was found that these cheques were in the possession of the Bank itself and had not been dispatched to the customer. They were forged and fabricated. It is further found that the amount credited in the account of Maa Tapit Manav Sewa Sansthan and N.C. Construction was further diverted in favour of five shell companies from where they were further diverted to different accounts.