RENU SEHTIYA Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Heard.

(2.) This petition under Section 482 of the Code of Criminal Procedure invoking the inherent jurisdiction of this Court has been filed by Renu Sehtiya, petitioner, for quashing FIR No. 59 dated 11.3.2005 registered under Sections 409 and 120-B of the Indian Penal Code in Police Station, City Kapurthala.

(3.) According to the petitioner, she was only joint custodian of the cash and holding cash keys along with R.S.S. Kohali, Deputy Manager and Sh. Kuldip Malik, Computer Operator. As per the banking rules, one set of keys was kept by the Head Cashier and the other set of keys was kept by the Officer In Charge of the cash. On 22.2.2005 at about 5-00 p.m., the cash was checked and closed by the said two bank officers and she was allowed to leave the bank only after that checking. Thereafter, she could not attend the bank on account of the fact that she had met with an accident. After 22.2.2005, she was not entrusted with any such cash nor was having any dominion on the cash of the bank.