VIBHOR CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking the following reliefs:

(2.) On 17.4.2018, the respondent no. 3 lodged an F.I.R. against the petitioner, alleging therein that the petitioner was posted in the bank as Customer Assistant from the year 2009 to 2018. It is alleged in the FIR that the petitioner wrongly withdrew the FDR deposit of the customers by forging the banking work and on making internal inspection; the forgery was found to be true. It is further alleged that on asking the petitioner for the same, he admitted that he misappropriated as a sum of Rs. 48 lacs.

(3.) Learned counsel for the petitioner submitted that the petitioner is only a Customer Assistant in the Bank, his work is only to assist the customers regarding their problems and he has no concern with the deposition or withdrawing the FDR amount. He submitted that the same has been checked and verified by higher officials, i.e. Head Clerk, Finance Manager, Assistant Branch Manager and Branch Manager. He also submitted that though the petitioner has been named in the FIR, but in fact the other persons were responsible for such irregularity. Other persons namely, Head Clerk, Finance Manager, Assistant Branch Manager and Branch Manager are responsible, but no FIR has been registered against them. It is also submitted that from the year 2009 to 2018, several audits as well as inspections were done by the Bank as well as higher authorities, but no irregularities were found and suddenly after the transfer of the petitioner, the FIR has been registered.