Yashpal Lilaram Grover vs The State Of Maharashtra
2017 Latest Caselaw 6192 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

           ANTICIPATORY BAIL APPLICATION NO. 1338 OF 2017


 Yashpal Lilaram Grover                                        ...  Applicant

             Versus

 The State of Maharashtra                                      ... Respondent

                                 .....
 Mr. Madhav J. Jamdar for the Applicant.
 Mr. S.R. Agarkar, APP for the State.
                                 .....


                                 CORAM : T. V. NALAWADE, J.

                                  DATE    : 16th AUGUST, 2017

 P. C. :

1. The present Application is filed for anticipatory bail in

C.R.No.I-77 of 2014 registered with Khadaki Police Station, Dist.

Pune for offences punishable under sections 467, 468, 471, 477A

and 420 of the Indian Penal Code.

2. Heard both sides.

3. Papers of investigation were made available.

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4. Present applicant was working as Assistant Manager in

Indian Bank, Khadki Branch, Pune. There are allegations against

him that he has created some false loan accounts and made

transfers of amounts from one account to another account and

using that modus operandi, misappropriated an amount of Rs. 9

lakh. Some amounts were credited in the account of his own son.

5. The crime was registered on the basis of complaint made by

the Chief Manager of Indian Bank, in which he has given

particulars of the aforesaid things done by the present applicant.

In twelve cases, such false record was created by him.

6. The learned Counsel for the applicant submitted that when

show cause notice was issued to him, he had given explanation to

police. The contentions made in the so-called say given to the

police show that he has virtually admitted the aforesaid

irregularities. He is trying to blame the superior officers also, but

that will be the matter for investigation and it is open to the police

to find out as to whether any employee of the bank has helped

him. The fact remains that behind the back of account holders, the

aforesaid things were done by the present applicant. There are

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statements of persons like Santosh Yadav, some amount was given

to him, but the fact remains that false record was created. There

are account extracts in respect of other account holders which are

consistent with the aforesaid allegations. There are statements of

other bank employees also. In such cases custodial interrogation is

a must. This Court holds that no relief can be granted in favour of

the present Applicant as claimed.

7. In the result, the application stands rejected. Ad-interim

relief granted earlier, stands vacated.

(T. V. NALAWADE, J.)

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