RASHMI NIGAM Vs. STATE OF M.P

JUDGEMENT

(1.) M.Cr.C.No.23754/2017, has been filed by applicant - Rashmi D/o. Janakiprasad Nigam, under the provisions of Section 438 of Cr.P.C. She is apprehending her arrest in connection with Crime No.447/2017, registered at police station - Pitampur, for the offence punishable under Sections 420, 406, 408, 409, 477(a) and 120-B, IPC and under Section 66 and 72 of Information Technology Act.

(2.) M.Cr.C.No.26151/2016, has been filed by the applicant (Devdatt Pandiya S/o. Natvarlal Pandiya), who has been implicated in Crime No.447/2017, registered at police station Pithampur for the offence punishable under Sections 420, 406, 408, 409, 447A, 120B, IPC and under Section 66 and 72 of Information Technology Act. He is in custody since 9.11.2012.

(3.) As per case diary, Applicant - Rashmi Nigam, is concerned, she was working as Executive in Symbiotec Pharmalab Pvt. Ltd. Co., Pithampur. The allegation against her is that the said company manufactured (steroids and hormones), for which the said company has developed its own technology and the applicant has transferred the data / formula regarding making of medicine illegally through E-mail and provided to the competitive company named as Balaji Steroids and Hormones Pvt. Ltd. Company