JIVANLAL SHANKARLAL SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking his release on bail in connection with C.R.No.20 of 2020 registered with Borivali Police Station, Mumbai, on 13/01/2020 u/s 420 of the Indian Penal Code . Subsequently sections 465 , 467 , 468 , 471 , 120(b) r/ w 34 of IPC were added. The Applicant was arrested on 16/01/2020 and since then he is in custody.

(2.) The FIR is lodged by complainant one Mr.Deepak Sharma who was working with PNP Politex Pvt. Ltd. company. The company had accounts in Bank of Baroda, Jaya Talkies Branch, S.V Road, Borivali (W). The company had cash credit facilities. The first informant checked the bank accounts on 13/01/2020 at around 10.30 a.m. That time, he saw that login ID and password were blocked. Thereafter he accessed the bank accounts through different login ID and password. At that time, he came to know that about Rs.1,24,00,000/- were transferred from the company's bank accounts illegally to various bank accounts unknown to the Applicant. On this basis, FIR was lodged.

(3.) Informant's supplementary statement was recorded on 14/01/2020. On further enquiries, more details were mentioned in the supplementary statement giving account holders' names, account numbers and amounts transferred in those accounts. The names of those account holders were Pradipkumar Saurabh, Chandan Walmiki, Rahul Pandey, Sehnaj Begam, Sajib Sardar, Puransingh Rathod, Sanjivdas. In one more supplementary statement recorded on 15/01/2020, he gave other names as Priyanshu Anand, Rahul Lamba, Sumankumar and Surya Prakash.