SHANKAR DUBEY Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) PURSUANT to the order of this Court dated 30.01.2014, Mr. AH Hazarika, learned counsel for the respondents No.1 & 2 placed the register said to have been maintained by the petitioner in his individual capacity in which the amount taken by the loanee are indicated.

(2.) HEARD Mr. ZA Siddiqui, learned counsel for the petitioner and Mr. AH Hazarika, learned GA appearing for the respondents No.1 & 2.

(3.) IT is the case of the petitioner that the concerned Auditor conducted many annual audits of the cash transactions of Pay Branch, Police Reserve, Shillong, after retirement of the petitioner on attaining the age of superannuation on 28.02.2005. In those annual audit reports, it was never indicated that the petitioner had misappropriated or taken away Rs.4,87,416 (Rupees four lakhs eighty seven thousand four hundred sixteen) only.