VIVEK AGRAWAL Vs. STATE OF U P

JUDGEMENT

(1.) APPLICANT -Vivek Agrawal seeks bail in Case Crime No. 546 of 2013, under Sections 381, 413, 406 IPC, Police Station Sihani Gate, District Ghaziabad.

(2.) HEARD learned counsel for the applicant and learned AGA for the State and perused the material placed on record.

(3.) SUBMISSIONS have been made on behalf of learned counsel the applicant that the applicant? was Depo Incharge of Subhash Jenus Power Infrastructure Company Limited of which, the complainant is the Deputy Manager, Finance and Accounts. The allegation against the applicant is that he had misappropriated 112 U.P.S. from the Depo? of which he was Incharge. The allegation contained in the FIR is not only colourful and tainted but false, fabricated and concocted. The applicant is wholly innocent and has been falsely implicated in the present crime with the view to cause unnecessary harassment and victimize him. It is further argued that his confessional statement? before the complainant has got no meaning under the law unless it is corroborated by any substantive evidence. The applicant is in jail since 21.11.2013 and has no criminal history to his credit and there being scanty chances of his fleeing away from the judicial process or tampering the prosecution case, he deserves to be released on bail.