URMILA TRIPATHI Vs. STATE OF U P

JUDGEMENT

(1.) Under the National Savings Scheme, a Scheme has been floated known as Mahila Pradhan Kshetriya Bachat Yojana. The objective of the Scheme is to educate housewives in family budgeting to inculcate the habit of thrift (savings) among the households and self employed people and to canvass for and secure investments in the Post Office in 5 years recurring Deposit Accounts from small savers and to raise resources for financing development and defence of the country. The petitioner was appointed as Authorized Agent by the authority concerned under the National Savings Scheme, Deoria under Mahila Pradhan Kshetriya Bachat Yojana. The main duty of the agent was to secure investments in 5 years Recurring Deposit Accounts from small depositors.

(2.) It is alleged that the petitioner Smt. Urmila Tripathi appointed/designated her son Govind Tripathi alias Golu as messenger for depositing money collected by her in the Post Office. The allegation in the counter affidavit is that no such authorization or permission is provided under the Scheme. The petitioner continued to secure such money from the small investors and deposited in the Post Office Account. On 10.8.2008 an FIR was lodged by one such investor in Police Station Rudrapur, District Deoria upon which Case Crime No. 869 of 2008 under sections 408, 406, 419 and 420 IPC was registered against Govind Tripathi alias Golu, son of the petitioner.

(3.) According to the allegation in the counter affidavit the petitioner Smt. Urmila Tripathi, who was the Pradhan of the Village along with her son Govind Tripathi alias Golu opened more than 400 recurring deposit account but embezzled a sum of Rs. 18,90,185/- collected from several petty depositors.