Deepak Gupta, J. - (1.) THE petitioner has filed this bail application praying that her husband Arjun Das be released on bail.
(2.) THE prosecution case, briefly stated is that Sri Arjun Das was working as Programme Assistant in Satchand R.D. Block. It is alleged that misusing his position and the fact that he was one of the few persons knowing computers the petitioner misused the digital signature certificates issued to him and to the other officers and thereby transferred a sum of Rs. 7,00,000/ - to his own account and the account of his wife Smt. Rubi Sribastav, who has filed the present petition on his behalf. I have called for the records of the case and I found that huge amounts of money have been transferred into that account of the petitioner and his wife. One fails to understand how these amounts could have been transferred into the account of the petitioner. Assuming that the wife of the petitioner was a vendor and was entitled to some amount then also there is no explanation why any amount was transferred in the account of the petitioner.
(3.) FACED with this situation, Mr. P.K. Biswas, learned counsel submitted that even if there is an offence, the petitioner should not be kept behind bars and he relied upon the judgment of the Apex Court in : AIR 1984 SC 372, Bhagirathsinh Judeja v. State of Gujarat wherein the Apex Court held that even where a prima facie case is established the approach of the Court in the matter of bail is not that the accused should be detained by way of punishment. He has also relied upon the judgment of the Apex Court in : 2012 CRI.L.J. 702, Aanjay Chandra v. Central Bureau of Investigation with Vinod Goenka v. Central Bureau of Investigation with Gautam Doshi v. Central Bureau of Investigation with Hari Nair v. Central Bureau of Investigation with Surendra Pipara v. Central Bureau of Investigation, wherein in a case relating to the financial scam, the Supreme Court granted bail. Reference has been made to Paras 14, 15 and 16 of the said judgment.;