ANIL KUMAR NANDA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Sufia Saba, Mr. Rajiv Lochan Shukla and Mr. Mrityunjay Dwivedi, Advocates, the learned counsel for the applicant, Mr. D.K. Srivastava, Advocate, the learned A.G.A. for the State, Mr. Ashok Kumar Lal and Mr. Kundan Rai, Advocates, the learned counsel for the informant.

(2.) The present application has been filed by the applicant seeking his release on bail in Case Crime No. 146 of 2019 under Ss. 409, 420, 467, 468, 471, 477 A, 204, 120 B of I.P.C. and Ss. 66 C and 66 D of the Information Technology Act, Police Station Jawan, District Aligarh.

(3.) The aforesaid case has been registered on the basis of a first information report dtd. 7/5/2019 lodged by a Junior Branch Manager of Zila Sahkari Bank Private Limited Aligarh against eight named accused persons, including the applicant, alleging that a three member committee had made an enquiry and submitted a report dtd. 15/7/2019, as per which the accused persons had made an embezzlement of an amount of Rs.11,83,35,436.27.