YUSUF SALAM Vs. STATE OF U P

JUDGEMENT

(1.) This bail application has been moved on behalf of the applicant Yusuf Salam who is involved in Case Crime No. 318 of 2011, under Sections 420 and 406 I.P.C., Police Station Gulawati, district Bulandshahr.

(2.) The complainant of the case is one Naseer. On 27.9.2011 he lodged an F.I.R. with the police with the allegation that there is in existence a Muslim Bank/Muslim Fund which is situated in Mohalla Sharif Tulla. About 1000 persons are account holders of such Muslim Bank. The account holders are from the lower strata of society who are generally rickshaw pullers or daily wagers or who carry on very small business such as selling 'chat' or vegetables on Thelas. Such persons who belong to muslim community used to deposit small amounts of money, mostly on daily basis, with the applicant and applicant maintained a ledger and pass-books for accounting purpose. He used to receive money and in lieu thereof he made entries in the pass books and the ledgers with his signature. On 20.9.2011 when the complainant alongwith some other agents reached the Muslim Bank he found that the applicant was missing. On search it was found that he had run away with Rs. 40 lacs deposited in the said bank by the poor account holders and petty businessmen. The F.I.R. was registered and district administration was also informed and certain administrative inquiries were conducted in the case. After investigation of the case a charge-sheet was filed against the applicant.

(3.) Heard learned counsel for the applicant as well as learned A.G.A. and perused the records.