RAMMURTI Vs. STATE OF AMDHYA RPADESH

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) As per the prosecution story, applicant while working as accountant in the complainant's establishment known as Zivaya Wellness Pvt. Ltd.; a health clinic, had misappropriated a handsome amount of the company in active connivance and collusion with the main accused Manish Gupta. Startling amount of misappropriation and embezzlement is to the tune of Rs.47,52,450/-. Under such circumstances, a FIR has been lodged against number of persons working with the company or the relatives of the main accused in whose account gradually substantial amount has been credited in due course of time. Applicant is also one of the beneficiaries in whose account, the main accused Manish Gupta has transferred as much as Rs.2,31,799/- approximately. Accordingly, case has been registered against the applicant.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the case. Investigation is complete. Challan has been filed. He is no more required for custodial interrogation. Applicant has no criminal antecedents. Applicant has nothing to do with the alleged misappropriation of funds. Infact, the amount so credited in his account is the part of the salary, which he used to draw from the company. Applicant is the sole bread earner of the family and due to his long incarceration since 23/07/2020, the family is in penury. Hence, prayer for grant of bail may be considered on such terms and conditions as this Court deems fit and proper.