PIARA LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Piara Lal has moved this criminal miscellaneous under section 482 of the Code of Criminal Procedure for quashing the First Information Report dated 3.9.1987 registered at Police Station Kartarpur under sections 409/467 of the Indian Penal Code.

(2.) According to the averments contained in the F.I.R, which is the subject-matter of Challenge in the criminal miscellaneous, when the scrutiny of accounts and record was carried out, it was found that the petitioner, who was working as a Cashier, had committed embezzlement of the funds to the tune of Rs. 1,54,000/- The FIR then continues to record the details of the amounts embezzled.

(3.) The petitioner is an employee of Punjab State. Seeds Corporation and according to the charge framed by the trial Court, he has committed criminal breach of trust in his capacity as an employee of the Corporation to the tune of Rs. 68,105/69 paise.