BRIJENDRA KUMAR KASHYAP Vs. STATE OF U P

JUDGEMENT

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

(2.) This bail application has been filed by the accused-applicant Brijendra Kumar Kashyap, who is involved in Case Crime No.120 of 2018, under sections 34, 379, 411,419, 420, 409 IPC, Police Station Chowk, District Lucknow.

(3.) Learned counsel for the applicant submits that accused-applicant has been falsely implicated in this case. It is further submitted that, allegedly, the first information report was lodged by Manager of the Bank alleging that the accused-applicant who was an ad hoc sweeper in the Bank had fraudulently withdrawn Rs. 93,000/- from the Bank Account of three customers by using their ATM cards and pin number. It is alleged that since the accused-applicant was an ad hoc sweeper in the Bank, he used to managed the pin number as well as ATM cards from the Bank and withdrawn the amount. Subsequently, accused-applicant was apprehended alongwith Rs. 1800/- It is submitted that no such recovery was made. Accused-applicant has falsely been implicated. Co-accused, namely, Jagmohan has been enlarged on bail by this Court in Bail No.6585 of 2018.