PRIAYA PRASHANT NARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Ss. 420, 408, 468, 467, 477-A, 201, 120-B read with 34 of the Indian Penal Code, 1860 (hereafter 'IPC' for short) read with Ss. 65, 66(C) and 66 (D) of the Information Technology Act, 2000, registered vide First Information Report (FIR) No.213/2021 with Borivali Police Station.

(3.) The applicant is the accused no.1. The applicant was working as a ticket booking staff with the complainant's travel agency. The FIR is dated April 13, 2021. The FIR is filed by the partner and owner of the company where the applicant was working. A complaint was made by the complainant that one Sheetal Bare who is a booking agent along with employees of the company conspired to misappropriate the funds of the company by fudging the booking amounts of the airline tickets. It is alleged that the misappropriation is to the tune of Rs.4,25,52,426.00. The applicant is a female employee of the company who was at the relevant time working as a ticket booking staff. The applicant surrendered on May 25, 2022 and since then she is in custody for almost 8 months. The applicant is said to have benefitted to the tune of Rs.1,80,98,175.00 as a result of alleged conspiracy of misappropriation of the amount belonging to the complainant's company.