NARESH Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) This petition under Sec. 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 25 dated 25. 2.2020, under Ss. 420, 468, 471 and 120-B IPC and Sec. 13(1)(b) and 13(2) of the Prevention of Corruption Act, 1988 (Sec. 409 IPC added later on), registered at Police Station North (Sector 3), Chandigarh.

(2.) A complaint was received regarding embezzlement in the Accounts Branch of the Police Department of Union Territory, Chandigarh. The allegations were against the officials named in the complaint, an enquiry was held. The bank was asked to supply bank statement and other details. Apart from other things, it was found that Head Constable-Gurmail Singh was issued arrears on the basis of a forged order dtd. 2/6/2019. The enquiry revealed that the order dtd. 2/6/2019 was never issued by E-7 Branch. The petitioner was posted in the Accounts Branch to assist Balwinder Kumar Junior Assistant Incharge. Data from December, 2019 was checked and it was found that thirty nine police officials were disbursed excess amount, than their actual dues. On the basis of the evidence collected, FIR was registered and matter is under investigation.

(3.) The Union Territory filed the reply, copy was supplied to learned senior counsel for the petitioner. With the reply, there is an annexure in a sealed envelop regarding relevant part of investigation and statements of accounts. The envelop was opened, documents perused and returned to learned counsel for Union Territory, Chandigarh.