KOMMIK KADU Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. I. Choudhury, learned Senior Counsel assisted by Mr. S. Bishwa Karma learned counsel for the petitioner. Also heard Mr. S. Tapin, learned Senior Govt. Advocate, who appears for all the respondents.

(2.) It is the case of the petitioner that she was serving in the post of Assistant in the Police Headquarter and attached as Cashier in the Office of the Director General of Police, Itanagar since the year 2013. On 24.12.2009, on the request of Constable A. Keot, the petitioner went to the State Bank of India (SBI), Itanagar and found him to have already reached the SBI and was standing in the cash counter. They encashed the DCR from the cash counter and withdrew an amount of Rs. 12,98,628/-. Constable A. Keot asked her to carry the cash amount in her local bag and accordingly, as instructed, she kept Rs. 98,628/- with her and the remaining amount of Rs. 12 lakhs was kept in the local bag that she brought. Thereafter, Constable A. Keot asked her to leave the Bank and go with one Head Constable D. Das and that he himself would go with one Head Constable M. Reba. Thereafter, when the petitioner and Head Constable D. Das were about to leave the Bank by the official vehicle (Gypsy) bearing registration No. AR-01A 4621, Constable A. Keot suddenly boarded the vehicle stating that Constable M. Reba will not go to office from the Bank and so, the petitioner along with Constable A. Keot and Head Constable D. Das left the Bank with the cash and proceeded towards the Office of the Superintendent of Police (Telecom) [S.P (T)] at Chimpu, Itanagar.

(3.) On their way back, all three (3) of them went to Akashdeep to have a cup of tea. On reaching the tea-stall, Constable A. Keot asked the petitioner to get down from the vehicle to have tea and that he will take care of the money bag, which was kept in the vehicle. Accordingly, the petitioner went to a bookshop to purchase a pen and thereafter, went to the tea-stall to have tea. Constable A. Keot then asked the petitioner where the money bag was and to which, the petitioner said that the same was kept inside the vehicle under his care. Both the petitioner and Constable A. Keot then went to the vehicle and found the money bag missing. Despite all efforts, they could not find the money bag and therefore, the petitioner informed the police over telephone about the incident and soon after, lodged an FIRon 24.02.2009 itself before the Officer-in-Charge (O/C), Itanagar Police Station. Accordingly, Itanagar P.S Case No. 219/2009 under Section 379 IPC was registered and the Itanagar Police arrested the petitioner and Constable A. Keot and Head Constable D. Das. The petitioner was then released on bail by the Judicial Magistrate, First Class, Itanagar on 27.12.2009. Because of the incident, the petitioner was placed under suspension by the S.P (T) vide order dated 24.12.2009 with immediate effect.