SHANKAR LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against him on 2.6.2009 for the offences under Sections 406, 409, 120-B and 201 IPC.

(3.) The FIR in the case has been registered on the statement of Gian Singh, District Manager of Confed, Nuh. The complainant submitted an application for registration of FIR against the petitioner Shankar Lal, Store Keeper, Confed, Ferozepur Jhirka and Sh. Krar Hussain village Kheri Kalan, Transport Contractor. It is alleged that the petitioner who is a store-keeper, Confed, Ferozepur Jhirka was not supplying the record relating to distribution of Mid-Day Meal for the school children for the year 2008-2009 inspite of it being demanded again and again. He submitted that the petitioner was asked vide letter No.301 dated 23.5.2009 from the office of District Manager, Confed Nuh to supply the record for the year 2008-2009 but he did not deposit the same. The District Fundamental Education Officer, Nuh vide his letter No.349 dated 20.3.2009, Ferozepur Jhirka Block reported that 826-58 quintals of wheat and 606-78 quintals of rice had been supplied to the school but no quantity had been shown in the block Nagina. There was large differences in the supply and the store-keeper had given the list of excess distribution to Block Education Officer.