PRASANT Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/12/2022 for the offences punishable under Ss. 465, 467, 468, 471, 408, 420, 477(A), 120(B) of IPC, in Crime No.15 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant, is that the accused, who were the employees of the Vedha Motocrop, have misappropriated the funds to the tune of Rs.69,32,249.00, by manipulating the sales of 40 new two wheelers. Hence the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the petitioner is no way connected with the alleged offence, since he has no power over finance dealing and also he is not in charge of Stock. He also submitted that the petitioner has been implicated only based on the confession statement recorded from the other accused. He further stated that the petitioner is in custody from 12/12/2022 and he is ready to abide by stringent conditions that may be imposed by this Court, hence, he prayed to grant bail to the petitioner.