DALIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Dalip Singh son of Kanha Ram, who was posted as Store Keeper at Farmers Service Center, Hisar, belonging to Haryana Agro Industries Corporation Limited. Petitioner was named as accused in case FIR No. 151 dated 24.4.1985 registered at Police Station City, Hisar, under Sections 406 and 409 IPC.

(2.) The Haryana Agro Industries Corporation Limited is Haryana State Government Undertaking. D.S. Arya, Assistant Engineer, Haryana Agro Industries Corporation, posted at Farmers Service Center, Hisar, addressed a communication Ex.PW.6/A to the Station House Officer, Police Station City, Hisar. The communication so addressed, read as under:

(3.) On basis of this communication, formal FIR was registered. Subsequently another communication Ex.PW.6/C was sent on 29.6.1985. In this, additional information was given and it was stated that after verification, the amount of embezzlement has increased to the extent of Rs. 1,36,622.48 ps., details of which were given in Annexure to Ex. PW. 6/C. Annexure was exhibited as Ex.PW.6/D.