CHAMMA DEVI CHATURVEDI Vs. STATE OF U.T.

JUDGEMENT

(1.) THIS order shall dispose of Criminal Misc. No. M -6688 of 2014 (Chamma Devi Chaturvedi v. State of U.T., Chandigarh and another) and Criminal Misc. No. M -6693 of 2014 (Bholeshwar Nath Chaturvedi v. State of U.T., Chandigarh and another) as both these petitions have been filed under Section 438 of the Code of Criminal Procedure seeking the concession of anticipatory bail to the petitioners therein in FIR No. 495 dated 30.8.2013, under Sections 408, 420, 467, 468, 471 and 120B of the Indian Penal Code, registered at Police Station Sector -17, Chandigarh.

(2.) BRIEFLY noticed, the complainant -Company is M/s. Premier Acres Insfratect Private Limited. Allegations are against Naveen Chaturvedi i.e. son of the present petitioners who had been employed as an Accountant with the complainant -Company. Principal allegation in a nut -shell is with regard to Naveen Chaturvedi having embezzled a sum of Rs. 54 lacs and the modus operandi indicated was to short deposit the funds of the Company in the Bank and thereby to divert funds in his own account. Allegations are with regard to a financial fraud having been played by Naveen Chaturvedi with the complainant -Company, having forged signatures and having transferred a huge sum of money from the complainant -Company's account and having diverted part of such money even in the accounts of his nears and dears including the present petitioners.

(3.) INSOFAR as Bholeshwar Nath Chaturvedi i.e. petitioner in Criminal Misc. No. M -6693 of 2014 and father of Naveen Chaturvedi is concerned, learned counsel would advert to a statement of account held by the petitioner pertaining to A/c No. 0314000109231754 with Punjab National Bank, Mathura and which would reflect a sum of Rs. 1,50,300/ - that stood transferred into the account by the main accused Naveen Chaturvedi. It is contended that there was no reason and basis for the petitioner, namely, Bholeshwar Nath Chaturvedi to have suspected such money transferred by his son to be ill -gotten money.