MILAN UPADHYAY Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.319/2018 under Section 408 IPC, Police Station Okhla Industrial Area. Petitioner has been in custody since 19.10.2018.

(2.) Subject FIR was registered on the complaint of an employee of SIS Cash Services Pvt. Ltd. Company, which is entrusted with replenishing cash in various ATMs of several banks.

(3.) The allegations in the FIR is that it was found that there was a shortfall of Rs.45 Lakhs over a period of 6 months, which was reported by several banks, in the ATMs where money was loaded through their Company. It is alleged that two of the co-accused, who were entrusted with loading cash, are suspected to have siphoned off the money.