NEXO INDUSTRIES LTD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr.P.C. read with Section 439(2) Cr.P.C. for quashing order dated 15.12.2014 passed by the Duty Magistrate, Ludhiana whereby the respondent No.2 was admitted on regular bail in case FIR No.72 dated 27.09.2014 registered under Sections 381, 120 -B IPC and Section 66 -C of the Information Technology Act at P.S. Koom Kalan District Ludhiana.

(2.) THE said FIR was against the respondent No.2 and another person accusing them of having misused their position being employees of the company to access data which they later transferred to a competitor. The respondent No.2 filed a petition for anticipatory bail which was rejected. She then came to this Court and the following order was passed in CRM -M - 37019 -2014 on 09.12.2014: -

(3.) PURSUANT to that she appeared before the trial Court and moved an application for regular bail. The trial Court passed the following order on 15.12.2014: -