RAJAN DATTATRAY BIDAYE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Application under sec. 438 of Cr.P .C. filed by the aforesaid Applicant for pre-arrest bail in C.R.No.11/2017 registered with N.M. Joshi Marg Police Station for offences punishable under Sec. 381 and 408 of the Indian Penal Code and Sec. 43(A)(B), 66 of Information Technology Act, 2000.

(2.) Heard Mrs. Swati Tekavde, learned counsel for the Applicant and Ms.A.A. Takalkar, learned APP for the State. I have perused the records and considered the submissions advanced by the learned counsel for the respective parties.

(3.) The aforesaid crime was registered pursuant to the First Information Report (FIR) lodged by Ashok Bhimraj Jain, Vice President, Legal and Compliance, Balkrishna Industries Limited, BKT House, C-15, Trade World, Kamla Mill Compound, Senapati Bapat Marg, Lower Parel, Mumbai ­ 13. The Applicant herein was also working with M/s. Balkrishna Industries Limited since 2005. Initially, he was appointed as a Senior Manager, Technical Development, promoted as Assistant General Manager, Technical and subsequently, as a Senior Deputy General Manager, Technology Head Office, Mumbai.