DINESH BAJAJ Vs. STATE OF H P

JUDGEMENT

(1.) This is an application, under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No. 123 of 2011 dated 15.4.2011, registered at Police Station, Indora, District Kangra, under Sections 408, 420, 467, 468, 471, 120-B IPC. The status report filed and the same has been perused.

(2.) It has been stated in the application that petitioner has been arrested by Indora police on 23.6.2011 in connection with FIR No. 123 of 2011 registered on 15.4.2011 at Police Station, Indora, under Sections 408, 420, 467, 468, 471, 120-B IPC. The petitioner is in judicial custody. It has been stated that petitioner is innocent. The allegation against the petitioner is that he was working in complainant''s company as supervisor and he prepared forged bills of refined oil and sold the same somewhere. The persons in whose names the bills were prepared informed that they did not receive any supply of oil. It has been alleged that petitioner has sold the stock of Damtal Depot to the tune of Rs. 10,44,710/- to somebody and did not deposit the amount in the accounts of the company. There is further deficiency in the stock of depot to the extent of Rs.1,33,000/-. The allegation against the petitioner is that he alongwith co-accused Jai Singh in furtherance of criminal conspiracy misused the property of Ruchi Soya Industries to the extent of Rs.11,79,000/-.

(3.) The petitioner filed bail application before the learned Sessions Judge, Kangra, which has been dismissed on 6.8.2011. The learned Sessions Judge has not properly appreciated the material on record. The case against the petitioner is vague. No purpose will be served by detaining the petitioner in custody for indefinite period. The trial of the case will take some time. The petitioner has been falsely implicated in the case. The petitioner is ready to furnish surety of local persons. The petitioner has prayed for grant of bail.