NITIN BHASKAR GULVE Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition brought for grant of pre-arrest bail in a case registered by way of FIR No.604 dated 02.08.2011 at Police Station Sadar Hisar, District Hisar for an offence punishable under sections 406 and 420 IPC read with sections 65 and 66 of the Information Technology Act, 2000.

(2.) Briefly stated the prosecution case is that the petitioner has been working as Vice President (Market Development) at the New Delhi office of the complainant from 21.06.2007. He worked for the complaint till 31.03.2011 on which date, he submitted his resignation and requested for waiver of two months' notice period, which was waived. It is the case that he did not return his Laptop and he did not close his access to SAP system of the complainant company where its trade secrets were stored and he started stealing those trade secrets by unloading the same from the SAP system of the complainant.

(3.) Learned counsel for the petitioner has submitted that after resignation from the complainant, the petitioner has joined a competitor of the complainant by name BRG Iron & Steel Company Private Ltd., Kolkata.