SUBHASH CHANDRA SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for applicant, learned A.G.A. and perused the record.

(2.) This bail application has been preferred by the accused-applicant,Subhash Chandra Sharma, who is involved in Case Crime No.314-D of 2004, under Sections 409, 467, 468, 471,477-A I.P.C and 13(1)C, 13(2) of Prevention of Corruption Act, P.S. Sadar Bazar, District- Shahjahanpur.

(3.) Learned counsel for the applicant in support of his prayer for bail submits that applicant is innocent.He has been falsely implicated.He further submits that according to the prosecution version, the applicant was Head Armorer of police Line Etawah, District Etawah had embezzled the cartridges of 303 Bore 425 in numbers. He further submits that the applicant has retired from service in the year 2014. He was merely entrusted with the work of repairs of arms and safe custody of arms and ammunition under para 19 of the Police Regulations was the responsibility of Reserved Police Inspector. It was not the duty of the applicant to keep the custody of the arms and ammunition. Therefore, he cannot be made an accused for misappropriating the said cartridges. He further submits that the applicant is a retired government servant and he is not likely to be abscond. There are no chance of repeation of the crime. He further submits that the applicant is a family man and he is not likely to be abscond.