DEEPAK VERMA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Crl. M.A. No. 36760/2019

(2.) In brief the facts are that the petitioner was employee of the complainant and used to look after his bank affairs and had committed criminal breach of trust and misappropriated the total sum of Rs. 73,80,000/- withdrawn by him from the account of the complainant by way of 3 cheques on 10.04.2019. Thereafter, he did not report for the duty and initially the family members of the petitioner kept on gaining time on the pretext that he was out of station and on 25.04.2019, the brother of the petitioner threatened the complainant forget about the money.

(3.) It is submitted by the Ld. Sr. counsel for the petitioner that the petitioner has been falsely implicated. This is a counter blast to a complaint filed by the petitioner against the complainant on 15.04.2019. He further urged that on 08.04.2019 the petitioner came to know that the complainant had got registered a firm in the name and style of Aman Enterprises showing the petitioner as the proprietor thereof on the basis of fake and forged documents and when the petitioner confronted the complainant in this regard, he refused to divulge the details. He further urged that the allegations in the FIR are false which is evident from the fact that the petitioner worked with the complainant till 14.04.2019 and had also made withdrawal from the bank at the instance of the complainant on 11.04.2019. He further urged that the petitioner has handed over the amount withdrawn by him on 10.04.219 and 11.04.2019 to the complainant and no recovery is to be effected from the petitioner and his custodial interrogation is not required.