SURJIT MANNA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks regular bail in case FIR No. 314/2017 under Sections 381/328/411/34 IPC, Police Station Karol Bagh (now before the Special Investigation Cell).

(2.) The allegations in the FIR are that the petitioner, who was an employee of the complainant, had after the complainant left from his factory, which was that of making gold ornaments, celebrated the birthday of his son and gave some intoxicant to the other workers, after consuming which they became unconscious. In the morning when the complainant returned to his factory, he found that the vault etc. were opened and all the workers were sound asleep as if they were unconscious. On inquiry, it was found that approximately 3.5 kg of gold jewellery, etc. was stolen.

(3.) As per the prosecution, the recovery of approximately 1.65 kg of gold jewellery, 12 kg gold scrap dust mixed and wax and earth, 6 mobile phones and 5.20 lakhs in cash have been recovered from the petitioner.