SUSHIL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) These applications for bail under Sec. 439 Cr.P.C. have been filed by the petitioners who have been arrested in connection with F.I.R. No.RC0312022A0001 (CNR No.RCJDH2022A0001) registered at Special Police Station A.C.B, Jodhpur, for the offences punishable under Ss. 120B, 420, 467, 468, 471 and 477A of IPC and Ss. 13(2) read with Sec. 13(1)(a) of the Prevention of Corruption Act, 1988 (As amended in 2018).

(2.) As per prosecution, the petitioners while holding different positions at Post Offices at Mawli, Gadoli and Bhimal from 18/4/2020 to 4/1/2022, showed deposits of money to the tune of Rs.16,40,47,490.00 in SBI, Mawli Bank Account Nos.51039634795 and 51039634808, without actually depositing the money, by creating forged deposit receipts. The petitioners deposited the amount so embezzled in multiple forged/fake Post Office Saving Bank (POSB) Accounts in their own names and in the names of their family members and relatives. The allegation against the petitioners is that through this modus operandi, they have embezzled a sum of Rs.52,00,000.00 and caused huge financial loss to the post offices and its customers.

(3.) Learned counsel for the petitioners submitted that the petitioners have been falsely implicated in a criminal case. The challan against the petitioners has already been filed before the competent criminal court. As such, their custodial interrogation is not required now. The petitioners are in judicial custody and the trial of the case is likely to consume sufficiently long time. On these grounds, he implored the Court to grant indulgence of bail to the petitioners.