VARPAUL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 Cr.P.C. for grant of bail to the petitioner in case FIR No. 328 dated 16.12.2009 under Sections 420, 406, 120-B IPC read with Section 65 of the Information & Technology Act, 2000 registered with Police Station, Sadar, Jalandhar.

(2.) Learned Counsel for the petitioner contends that the petitioner was working in supervisory capacity and had nothing to do with cash collected. It was the Cashier's job and therefore, the petitioner could not have been implicated.

(3.) It has further been argued that the petitioner had made a demand against the complainant, M/s Makkar Motor Private Limited, Jalandhar for raising salary. It is in counter blast to the said demand that the petitioner has been falsely implicated.