RAHUL RAWAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant petition, the petitioner craves for indulgence of this Court for his being enlarged on regular bail, in case FIR No.109 dtd. 6/11/2023, under Ss. 419 and 420 of IPC (Sec. 408 and 120-B of IPC, and under Sec. 66-D of the IT Act, added later on), (Sec. 419 of IPC, 1860 has been deleted subsequently) registered at Police Station Cyber Crime, District Gurugram. ALLEGATIONS AGAINST THE PETITIONER

(2.) The allegations against the present petitioner are that he being the employee of the complainant's company, embezzled an amount of Rs.1,76,79,744.00, by various transactions, by manually creating virtual diesel card of the complainant's company. The instant complaint has been registered by the authorized representative of the complainant's company, and the relevant extract which is culled out from the order of Additional Sessions Judge, Gurugram, while declining the bail application of the present petitioner, reads as under:-

(3.) The learned counsel for the petitioner, in his asking for the hereinabove extracted relief, has made the following submissions:-