KARANPAL SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner for quashing the F.I.R. dated 20.07.2017, registered as Case Crime No.20 of 2017, under Section 409 I.P.C., registered at R.O.P., Jakholi, Police Station Kotwali Rudraprayag, District Rudraprayag.

(2.) Allegation against the petitioner in the F.I.R. lodged by the respondent no.3 (complainant) is that petitioner, while functioning as a Shakha Dakpal in Post Office Chaura, District Rudraprayag, has embezzled a sum of ' 3,57,614/- and a departmental inquiry is going on in this regard.

(3.) Learned counsel for the petitioner submitted that the petitioner has falsely been implicated crime. He submitted that the petitioner is serving in the postal department since long and his service career is unblemished. He submitted that, from the bare perusal of the F.I.R. itself, it is evident that the department has no proof that the alleged embezzlement has been done by the petitioner and the departmental inquiry is going on. Further, the impugned F.I.R. has been lodged without any cogent evidence against the petitioner. He submitted that, in such circumstances, interim protection should be granted to the petitioner.