LAWS(ALL)-2006-4-151

AWADH NATH UPADHYAY Vs. STATE OF U P

Decided On April 17, 2006
AWADH NATH UPADHYAY, MANI RAM UPADHYAY, SUPPLY INSPECTOR MARIYAHU Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) These are two applications for bail by the applicant Awadh Nath Upadhyay of both the cases, The applicant has lodged a F.I.R. on 3.5.05. During investigation he was found guilty and he was made accused along with co-accused Harihar Prasad Shukla.

(3.) The applicant was posted as Marketing Inspector Mariyahun. He was given charge of Marketing Centre Mariyahun from one Uma Shanker Sharma. According to the F.I.R. version on 8.1.05 he directed marketing assistant Harihar Prasad Shukla to get the loading and unloading of the food grains from the godown and keep the key of the godown with him In the mean time the applicant was transferred from Mariyahun and charge was to be handed over to Jai Hind Gupta. He directed to Harihar Prasad Shukla to hand over charge but he absconded. On verification various shortage in food grains were found.