JAI PRAKASH SHAH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jai Prakash Shah is in judicial custody in Case Crime No. 71 of 2021, under Ss. 409, 420, 467, 468, 477A, 120B IPC and Sec. 13(1) (c)(d) and Sec. 13(2) of the Prevention of Corruption Act, 1988, Police Station New Tehri, District Tehri Garhwal. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, at the relevant time, the applicant was working as an Accountant in the Government Treasury, Narendra Nagar, District Tehri Garhwal and he misappropriated various accounts. After investigation, it was revealed that, in fact, the applicant siphoned of Rs.1,20730,35.00 in his three accounts and he also transferred Rs.34,60,113.00 in his brother's account.