KUMARAVEL MURUGANANTHAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/8/2022, for the offences punishable under Ss. 408, 420, 34 and 120(b) of IPC, in Crime No.2 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution as per the defacto complainant, G.Gopinathan, Assistant General Manager/HR of WABCO India Limited, Chennai-58 is that one Tychicus Vivek Kumar along with the other staff members entered into a criminal conspiracy and by tampering with the staff records and by forgery, have transferred an amount to the tune of Rupees 6 crores 96 lakhs as if they were deducted for Provident Fund and by manipulating records, have taken all the amount and cheated the company.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case, since, he happens to be working under the team of the main accused, Tychicus Vivek Kumar. He would also submit that even as per the complaint, the said transaction is alleged to be committed from the period 2016 onwards and the petitioner had joined the company only on 10/10/2018 as a Trainee and he was confirmed in the year 2019. He would further submit that the petitioner is in custody for the past 61 days and the main accused in this case namely Tychicus Vivek Kumar/A1 has been granted bail in C.M.P.No.2788 of 2022, Damodharan/A5 has been granted bail in C.M.P.No.2787 of 2022 dtd. 8/8/2022 by the lower Court and A7 has been granted bail by this Court in Crl.O.P.No.17969 of 2022 dtd. 1/8/2022. He would also state that the defacto complainant company has also filed a suit in O.S.No.463 of 2022 before the learned District Judge, Tiruvallur. He would further state that the entire case of the prosecution is borne out by records and the further custody of the petitioner may not be required. Therefore, he prays for grant of bail to the petitioner.