DEVENDRA SINGH PARIHAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.G.A. for respondents no.1 and 2; and perused the record.

(2.) The instant petition seeks quashing of the first information report (for short FIR) dated 19.06.2020 registered as Case Crime No.120 of 2020, under Sections 409 I.P.C., at Police Station- Baberu, District- Banda.

(3.) The allegation in the impugned FIR is that while the petitioner was working as Secretary of Kisan Sewa Sahkari Samiti Limited, Baberu (for short the society) there had been defalcation of 10.485 MT of urea, valued at Rs.88,140, and 20 bags of D.A.P., valued at Rs.23,000, the consideration of which was not deposited in the bank account of the society. The allegation is founded on inspection/ inquiry report which indicated that though the said stock of fertiliser was reflected by entries made in the stock register but the stock was not available.