ROHIT TIWARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 439 Cr.P.C. is filed seeking regular bail in case of FIR No. 108 dtd. 3/9/2021, under Ss. 381, 420, 506 and 120-B IPC, registered at Police Station Maqsudan, District Jalandhar Rural.

(2.) The FIR was got registered at the instance of Jyotdeep Singh.

(3.) The allegations are that the Vikas Joshi was working as Sales Manager in the concern of the complainant. On 20/8/2021, the complainant was not present in the business premises due to ailment of a family member. After three days, he checked CCTV footage and found that Rohit Tiwari (petitioner) had loaded the goods twice and weighed the vehicle only once. He again third time loaded three rolls of shutterpatti strip without weighing it. The complainant took back the mobiles given to the Vikas Joshi and petitioner. It is alleged that the accused were in contact with Ajay Kumar, Prop. of Ajay Hardware and with his connivance they had been stealing the goods from the factory. It is claimed that the incident is recorded in the CCTV footage.