RAJESH Vs. STATE

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard learned counsel for the applicant. The present bail application has been filed by the applicant, who has been behind bars since 18/06/2019 in connection with FIR dated 15/05/2019, registered at Police Station Dhantoli, Nagpur City for offences under Sections 420 , 406 , 409 , 120-B , 465 , 467 , 468 , 471 and 477-A of the Indian Penal Code, under Section 3 of the Maharashtra Protection of Interest of Depositors Act and under Section 65 , 66-B of the Information Technology Act.

(3.) It is alleged that the applicant at the relevant time when the offences were said to have committed was a Branch Manager of the Bank from where huge amounts were allegedly swindled and that the applicant had a role to pay in the same. In fact, chargesheet specifically alleges against the applicant about involvement of his role in preparation of 14 debit vouchers leading to withdrawal of huge amount of Rs. 73,80,000/- ostensibly for expenses of Bank, which amount was ultimately siphoned off and never used for such purposes. There are other allegations made against the applicant, including the allegation that he was also responsible for certain entries in the records of the Bank being fudged. The thrust of the allegations against the applicant was that he was party to the illegally siphoned off huge amount of money from the Bank leading to financial scam of large proportions.