MOHD IRFAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.

(2.) Brief facts of the case are that informant Shambhu Prasad lodged a report against the accused-applicant Mohd. Irfan stating therein that he enrolled a Bank Account No.10654990497 in the Central Avirat B.H.U., Varanasi Branch of State Bank. On 2.5.2011, accused-applicant has illegally transferred an amount of Rs.20,000/- from the account of informant to his own Account No. 31605982467.

(3.) It is submitted by learned counsel for the applicant that the applicant is innocent and has been falsely implicated in the present case. The applicant has no motive to commit this crime and he has no knowledge about it. The applicant has also having an account in the Lanka Branch of State Bank of India and due to clerical mistake the same has been done. The applicant is in jail since 30.5.2011. Further, the applicant has deposited Rs.20,000/- in the name of informant in pursuance of this Court's order dated 29.9.2011. A copy of deposit slip dated 3.10.2011 is filed by the applicant along with supplementary affidavit dated 13.10.2011.