LOKESH KUMAR CHARAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Rakesh Thapliyal, Advocate for the applicant as well as Mr. Amit Bhatt, Additional Government Advocate for the State and also perused the record.

(2.) BRIEF facts of the case are that Ved Prakash, Block Development Officer, Pauri lodged a report in the police station against the present applicant and the co -accused Virendra Singh Bisht on 10.3.2010 alleging that the applicant in collusion with co -accused misappropriated the government funds. Learned Counsel for the applicant argued that the applicant has falsely been implicated in the alleged crime. Contrary to this, learned Addl. GA for the State while opposing the bail of the applicant strongly argued that the applicant, being posted as Accounts Clerk, in collusion with co -accused, misappropriated the government funds to the tune of Rs. 12,44,721/ - by preparing different cheques on different dates. He further submitted that the bail of the co -accused Virendra Singh Bisht has already been rejected by this Court on 3.6.2010. Details of money misappropriated by the applicant in connivance with the co -accused is reproduced as under:

(3.) ALONG with the counter affidavit, statements recorded under Section 161 Cr.P.C. of complainant Ved Prakash (recorded two times) and that of Digambar Singh and Shyam Lal have also been annexed, who have also supported the prosecution case in toto.