JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER seeks concession of regular bail in the case registered at the instance of company Indian Sucrose Limited, Mukerian alleging that the Petitioner had committed breach of trust and embezzled money by permitting the loaded trollies to pass out of the factory while he was employed as Yard Supervisor cum Weight bridge supervisor cum shift Incharge. He is alleged to have in connivance with Salwinder Singh, Kuldip Singh, Janam Singh, Chandan Kumar Giri, Rajiv Kumar, Ashok Kumar and other employees of the company has caused huge loss to the company over a period of last ten years.

(2.) THE petition has been opposed by the State Counsel as well as Counsel for the complainant alleging that the Petitioner is responsible for the huge loss caused to the company by fabricating false record by preparation of fabricated receipts, weighment cum payment slips and the embezzlement came to the light by CCTV in January 2011.

(3.) I have heard learned Counsel for the parties and I am of the opinion that there are serious allegations against the Petitioner. It has also been informed that he had been leaving India frequently and there are chances of tampering with the evidence and leaving the limits of jurisdiction. But in view of the fact that it is a case which is to be tried by the magistrate and the Petitioner is alleged to have committed the crime in connivance with others; challan having already been presented, the Petitioner can be granted the concession of bail.