HIMANSHU SEKHAR KABI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The petitioner is in custody since 31/10/2020 in connection with Jatni P.S. Case No.17 of 2021 corresponding to G.R. Case No.20 of 2021 pending in the Court of learned J.M.F.C., Jatni for the alleged commission of offence under Ss. 420/465/468/471 of IPC read with Sec. 66 of Information Technology Act, 2000.

(3.) Briefly stated, the prosecution case is that the petitioner, who was working as the Chief Financial Officer of Centurion University of Technology and Management, Bhubaneswar, cheated the said institution by transferring money to other accounts by making forged documents and thereby misappropriated the same. The total amount involved in the process is said to be Rs.1,03,25,633.00. It is alleged that by transferring different amounts to the co-conspirators, the petitioner thereby siphoned and misappropriated funds of the CSREM Trust to the above extent.