VIRENDRA SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Lokendra Dobhal, 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 Lokesh Kumar on 10.3.2010 alleging that the applicant in collusion with his subordinate Lokesh Kumar, Accounts Clerk have misappropriated the government funds.

(3.) 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, while posted as Block Development Officer, in collusion with co- accused Lokesh Kumar, have misappropriated government funds to the tune of Rs.12,44,721/- by issuing different cheques on different dates. Details of money withdrawn by the applicant is annexed with the counter affidavit as Annexure No.3, which is reproduced as under:- <FRM>JUDGEMENT_88_TLUTN0_2010Html1.htm</FRM>