MOHD YUNUS Vs. STATE

JUDGEMENT

(1.) Dr.S.K.Vishwakarma (hereinafter referred to as the Deceased) was a Professor in University College of Medical Sciences, GTB Hospital and was heading Indian Council Medical Research Project undertaken by the said hospital.

(2.) On 13.04.2000 the deceased lodged a complaint Ex.PW-10/A with PS Dilshad Garden stating therein that after forging hi888s signatures on a cheque, on 29.02.2000 an unknown person had fraudulently withdrawn a sum of Rs.40,000/- from the savings account maintained by him with Canara Bank, GTB Extension Counter, New Delhi. Based thereon FIR No.62/2000, Ex.PW-2/A, for the offence of cheating was registered.

(3.) On 06.05.2000, SI Inderjeet PW-10 obtained the forged cheque Ex.PW-1/A dated 29.02.2000 from Ashok Shelly PW-1, Manager, Canara Bank, and seized the same vide memo Ex.PW-1/B. On 10.08.2000 SI Inderjeet met the deceased and obtained his specimen signatures and seized the same vide memo Ex.PW-10/C. On 05.10.2000 SI M.C.Pandey PW-5 and Const.Kishan Sahay PW-6, obtained the specimen signature card Ex.P-2 of the deceased in respect of account maintained by the deceased in Canara Bank from the officials of Canara Bank and seized the same vide memo Ex.PW-5/C.