RAM PAUL Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has prayed for grant of pre-arrest bail in case FIR No. 29 of 2023 dtd. 26/4/2023, under Sec. 420, 120B, 467, 471, 415 and 34 of IPC, registered at Police Station, Darlaghat, District Solan, H.P.

(2.) Petitioner was admitted to interim bail on 28/4/2023 and thereafter, he has joined the investigation as per requirement of investigation officer.

(3.) The allegation against the petitioner is that while working as Assistant Manager, in JCC Bank, Sewda, District Solan in the year 2010, he in collusion with one Sh. Naresh Kumar forged documents in the name of complainant and after sanctioning a loan of Rs.2,00,000.00misappropriated such amount. It is further alleged that the complainant came to know about the commission of such offence only on 27/1/2023, when he received a notice of recovery from the bank.