SUMITA RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sumita Rawat is in judicial custody in FIR No.254 of 2022, under Ss. 409, 420, 467, 468, 471, 120-B IPC, Police Station Kotdwara, District Pauri Garhwal. She has sought her release on bail.

(2.) Heard learned counsel for the applicant and perused the record.

(3.) FIR in the instant case is lodged by the Municipal Commissioner, Nagar Nigam, Kotdwar. It reveals that while preparing balance sheet, it was revealed that Rs.23,89,584.00 was paid to various contractors. The cheques were summoned from the bank and when the signatories to the cheques were contacted, they denied their signatures on them. Subsequently, one of the files was presented in the office by one Surbhi Bisht, which was allegedly given to her by the co-accused Pankaj Singh Rawat. It was with regard to award of contract to the applicant, who was not a contractor in the Nagar Nigam. The work had already been done and the payment had already been made in the past. Not only this, there were three other cheques issued in the name of Akhilesh Kumar and Mohd. Asif, which were not entered into the Bill Register. The FIR records that these cheques were prepared by the co-accused Pankaj Singh Rawat.