BHANU PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, learned Senior Advocate, assisted by Sri Rajan Srivastava and Ms Pooja Srivastava, learned counsel for the applicant and learned A.G.A. for the State.

(2.) The present application has been moved seeking anticipatory bail in Case Crime no. 213 of 2014, under Ss. 409, 419, 420, 467, 468, 471, 120-B IPC and Sec. 13(2) Prevention of Corruption Act, P.S. Chetganj (E.O.W.), District Varanasi, with the prayer that in the event of arrest, applicant may be released on bail.

(3.) It has been argued by the learned Senior counsel for the applicant that applicant is innocent and he has an apprehension that he may be arrested in the above-mentioned case, whereas, there is no credible evidence against him. The applicant has no criminal antecedents. There is long and inordinate delay in lodging of the first information report and the allegations levelled against the applicant are wholly false. It was submitted that the applicant had been posted as Finance Officer of Sampurnanand University from 31/7/2009 to 30/6/10. As soon as the applicant took charge, he came to know that some embezzlement of funds has taken place and inquiry revealed that the alleged embezzlement took place during the posting of late Harishchandra, the then Director publication. As per provisions of the Sampurananand University Act, the recovery was made from the superannuation funds of Harishchand Tripathi. The applicant has replied the questionnaire of investigating agency. The applicant has written a letter to the Vice Chancellor for physical verification of books and stocks and he has also written another letter for inquiry from independent agency. It was submitted that all these facts indicate that applicant has no involvement in alleged misuse of public funds.