PRAMOD KUMAR GOIL Vs. STATE

JUDGEMENT

(1.) Bail APPLN. 1183/2018 & Crl.M.A.9818/2018 (for grant of interim regular bail)

(2.) The allegations against the petitioner are the petitioner being a shareholder/Director of M/s. Shree Bihari Forgings Pvt. Ltd. has siphoned off and misappropriated some funds of the Company to the detriment of the complainant, who is also a shareholder/Director of the Company.

(3.) Petitioner had earlier been granted bail on 09.02.2016, inter alia, subject to the condition that the petitioner shall deposit a sum of Rs. 50 lakhs with the Trial Court as a security. Petitioner could not comply with the said condition so he was formally taken in custody.