SANDEEP MITTER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of anticipatory bail under Section 438 Cr.P.C. in case bearing FIR No.07 dated 21.07.2020 under Sections 409, 420, 465, 466, 467, 468, 471 IPC and 13 (1) (a) read with Section 13(2) of Prevention of Corruption Act registered at Police Station Vigilance Bureau Range, Jalandhar.

(3.) Allegations against the petitioner are that he in his personal capacity without obtaining sanction from the competent authority had issued two receipts from receipt book No.369 under his signature vide receipt No.25/369 dated 07.08.2019 in the sum of Rs.25,000/- and receipt No.36/369 dated 04.09.2019 in the sum of Rs.25,000/- in respect of plot No.161A, Scheme No.3 and has not deposited the said amount in Trust Funds.