MR. R. DATTA Vs. MR. B. CHOUDHURY

JUDGEMENT

(1.) Heard Mr. R. Datta, learned counsel appearing for the petitioner as well as Mr. B. Choudhury, learned PP appearing for the State-respondent.

(2.) This is an application filed under Section 438 Cr.P.C. for granting pre-arrest bail to the accused petitioner in connection with Natunbazaar PS case no. 001 of 2019 under Sections 406/409/34 of the IPC.

(3.) Mr. Datta, learned counsel submits that the allegations levelled against the petitioner are that the petitioner being the Branch Manager of Tripura State Co-operative Bank of Natunbazaar Branch by way of allegedly misusing his computer password misappropriated the funds of the bank on different dates by withdrawing currency and also by transferring the said money to some private accounts without any cause, which is flagrant violation of the rules and norms of the bank, thus, the petitioner allegedly has practiced fraud with the bank in collusion with some private persons.