RAMI RAM Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking following reliefs:-

(2.) The allegation in the FIR is that petitioner misappropriated Rs. 17530.00 further Rs. 3119.00 in respect of another person and Rs. 6636.00. The petitioner, who was posted as Branch Dakpal at Khati Gaon has misappropriated the money, which he should have deposited in the account of certain account holders. In the inquiry conducted, it was found that total amount of Rs. 27285.00 was misappropriated which was done by him as a public servant. Therefore, FIR was registered against the petitioner under Section 409 IPC by the Revenue Officer.

(3.) Learned counsel for the petitioner submits that the petitioner did not misappropriate the money but infact it was miscalculation and as soon as same came to the knowledge of the petitioner he immediately deposited the said money. He submits that there was no intention of the petitioner to misappropriate the money, therefore, the interim protection should be granted to the petitioner. He submits that in case, interim protection is granted to the petitioner, petitioner will fully cooperate with the investigation.