JAYASREE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner, an employee of the State Bank of Travancore, stands accused of having committed offences punishable under Section 409 of Indian Penal Code in Crime No. 748 of 2011 of Nooranadu Police Station.

(2.) THE allegation against the petitioner is that while she was working as a Clerk, she had misappropriated an amount of Rs.10,89,000.00. When that was detected, explanation was sought for and the matter was informed to the police.

(3.) THE Manager, State Bank of Travancore, Thamarakulam Branch has got himself impleaded in the proceedings and opposed the application. It is pointed out on his behalf that the petitioner is not so innocent as she pretends to be. She has misappropriated a huge amount from the Bank by falsifying the accounts and crediting the amounts to the accounts of her relatives and withdrawing them later. According to this respondent, who is impleaded as the third respondent, the Vigilance Wing in the Bank has enquired into the matter and the total amount misappropriated comes to Rs.109 Lakhs. According to the said respondent, the petitioner deserves no sympathy and the petition is only to be dismissed.