MANOJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, under Sec. 439 of Criminal Procedure Code, seeking regular bail in case FIR No. 203 of 2020, dtd. 7/8/2020, registered in Police Station Baddi, District Solan, H.P., under Ss. 408 and 120-­B of Indian Penal Code (IPC in short).

(2.) Status report stands filed. Record was also made available.

(3.) Prosecution case in brief is that petitioner was employed as an Accountant in Natural Selection Company (hereinafter referred to as the Company) w.e.f 1/3/2019. During his employment, he diverted about Rs.25.00 lacs of the Company to his account and, cheated the Company. Out of that amount, Rs.3,75,000.00­ were credited by him in the account of his wife. On the basis of complaint made to this effect by partner of Natural Selection Company, FIR was registered and the record was collected from the Axis Bank and HDFC Bank where from it was substantiated from account of the Company that Rs.3,75,700.00­ were credited in the account of Karishma, wife of accused. She was interrogated and she had returned Rs.3,75,700.00­during investigation.