BRIJPAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jagdev Singh, Advocate assisted by Sri Sheetla Prasad Singh, learned counsel for the applicant, Sri K.B. Srivastava, learned counsel for opposite party no.2 and Sri Rajeev Kumar Singh, learned A.G.A. for the State.

(2.) By way of the present application, the applicant has challenged the criminal proceeding of Case No.13001 of 2018 (State Vs. Brijpal Singh and Others), pending in the court of Additional Chief Judicial Magistrate, Court No.18, Etah arising out of Case crime No.125 of 2008, u/s 409, 420, 467, 468, 471 IPC, Police Station-Naya Gaon, District-Etah, and also the charge sheet No. 3, dtd. 24/5/2011 as well as the cognizance order dtd. 21/7/2011.

(3.) Facts giving rise to the present case are that the applicant was working as Secretary Sadhan Sehkari Samiti Ltd. Navar Block, Aliganj, Etah. On receiving specific complaints against the applicant, District Assistant Registrar Co-operative Society, Etah, vide order dtd. 30/11/2007, directed to conduct an enquiry against the applicant. In pursuance of the order dtd. 30/11/2007 of District Assistant Registrar Cooperative Society, Etah, the enquiry was conducted by a committee consisting of the Additional District Cooperative Officer and Deputy General Manager, District Cooperative Bank Ltd., Etah and on receiving the enquiry report, District Assistant Registrar Cooperative Society by his order dtd. 2/7/2008 directed to lodge an F.I.R. against the applicant based on the finding of above enquiry report. In pursuance of the order dtd. 2/7/2008, Deputy General Manager District Cooperative Bank, Etah lodged an F.I.R. dtd. 13/7/2008 in Case Crime No.125 of 2008 u/s 467, 468, 471, 409, 419 and 420 IPC against the applicant for the allegation of misappropriation of stock of fertilizers, breach of trust as well as forgery in the document of society and causing loss of Rs.5997497.20 to society. Police, after investigation, had submitted chargesheet against the applicant and two other co-accused namely, Malti Devi and Mahendra Singh Chauhan on 24/5/2011, u/s 409, 420, 467, 468, 471 IPC and ACJM-I, Agra had taken cognizance over the chargesheet on 21/7/2011 and registered, the case no.481 of 2011 and subsequently case was transferred in the Court of ACJM-II, Agra and applicant also obtained bail on 18/4/2012, thereafter, case was also transferred on 16/6/2018 from District-Agra to District-Etah in pursuance of circular of Lucknow Bench of this Court. Since the date of transfer of this case from District-Agra to District-Etah, this case has been pending in the Court of Additional Chief Judicial Magistrate, Court No.18, Etah.