VIKAS SHARMA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner has filed the instant bail application under Sec. 439 Cr.P.C seeking bail in FIR No. 83/2020 for offences under Ss. 409, 418, 420, IPC registered with Police Station, Sunderbani, Rajouri.

(2.) The facts giving rise to the filing of the instant bail application are that the aforesaid FIR came to be registered on the basis of a complaint lodged by the employer of the petitioner i.e. J&K Bank through its Manager, Mr. Ashutosh Gupta, wherein it was alleged that the petitioner had withdrawn an amount of Rs.37,63,838.00 from various account holders of the Bank during his tenure in the J&K Bank, Branch Suderbani with an intention to commit fraud and criminal breach of trust as a Banker for his wrongful gain and wrongful loss to the Bank and its customers. On the basis of the aforesaid complaint, a FIR No. 83/2020, for offences under Ss. 409/418/420 IPC came to be registered with Police Station, Suderbani.

(3.) The investigation was set into motion and the petitioner came to be arrested on 30/11/2020. After investigation of the case, offence under Ss. 409, 418, 420 IPC stands established against the petitioner and challan has been laid before the Court on 19/2/2021.