JAG PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, while working in a clerical cadre as a Cashier with Respondent-State Bank of India at Gonda Branch, has faced a disciplinary proceedings and his name was also revealed during investigation as an accused in a F.I.R. lodged by one Asha Pundir on 20/6/2024 about withdrawal of Rs.55.00 lakhs from her bank account without her information or permission.

(2.) The petitioner was arrested on 26/11/2014 and was released on bail vide an order dtd. 9/2/2015 passed by Special Judge, E.C. Act/Additional Sessions Judge, Aligarh.

(3.) After investigation, a charge-sheet was filed on 18/4/2015 against the petitioner also on which cognizance was taken and trial was commenced.