DEEP JYOTI NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Goyal, the learned counsel appearing for the petitioner. Also heard Mr. D. Das, learned Addl. Public Prosecutor, Assam representing the State.

(2.) This is an application under Sec. 439 of the CrPC in respect of Dispur P.S. Case No.177/2023 registered under Ss. 420 and 408 of the IPC.

(3.) The petitioner is an employee Instakart Services Pvt. Ltd. He allegedly misappropriated more than twenty lakhs rupees belonging to the company. Therefore, he was physically handed over to police. The case is registered under Ss. 420 and 408 of the IPC.