GIRISHBHAI AMBALAL RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition seeks quashment of the FIR being I CR No.80 of 2016 registered with Dehgam Police Station for the offences punishable under Ss. 409 and 114 of the IPC which came to be registered by the respondent No.2 - org. complainant.

(2.) Briefly stated; the case of the petitioner is that the petitioner was serving as Deputy Manager (Accounts) in the State Bank of India, Dehgam Branch; while one Mr.Harishbhai Maganbhai Parmar who was shown accused No.1 was serving Head Cash Officer in the said Branch and it is their joint responsibility to tally accounts (currency) in the Bank. That on 19/12/2006, a surprise checking was conducted by the Nodal Office, SBI, Ahmedabad and upon verification of the account, it was found that there is a deficit amount of Rs.4,52,500.00 which were in denomination of coins. It is further stated that petitioner and said Mr.Harishbhai holds the responsibility to keep all the currency notes in the currency chest. Since the deficit of Rs.4,52,500.00 has been recorded in the surprise visit; upon verification Bank Manager filed the FIR before Dehgam Police Station alleging aforesaid offence.

(3.) Heard learned Advocate Mr.Hriday Buch for the petitioner and learned APP Mr.Ronak Raval for respondent - State.