AMOD KUMAR Vs. STATE ( NCT ) OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.117/2018 under Sections 406/34 IPC, Police Station Lahori Gate.

(2.) The allegations against the petitioner are that the petitioner was the cashier and in charge of the cash of the complainant as an employee. It is alleged that, on 21.04.2018, the petitioner stole cash amounting to Rs. 35 lakhs from the shop of the complainant and left Delhi and went to his home town in Uttar Pradesh.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated as there is nothing to show that the petitioner was in charge of the cash and stole Rs. 35 lakhs from the shop of the complainant.