PREM AILDASANI Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this second / repeat bail application under Section 439 of Cr.P.C. for grant of bail in connection with Crime No.447/2017 registered at Police Station - Pithampur, Dhar(M.P.) for offence punishable under Sections 420 , 406 , 408 , 409 , 447-A and 120-B of IPC and under Sections 67 and 72 of Information and Technology Act , 2000.

(2.) The applicant's first bail application bearing M.Cr.C. No.7344/2020 has been dismissed on merit vide order dated 2/03/2020.

(3.) According to the prosecution case, the complainant - Shashi M.N. who is working as General Manager of Company named as "Simbiotic Pharma Lab Pvt. Ltd." and the said Company is involved in business of manufacturing Steroids and Hormones. It is alleged that co-accused/Devdutt Pandya and Rashmi Nigam while working in the complainant's Company have obtained the aforesaid Company's data pertaining to formula for manufacturing few products namely;