RAM LUBHAYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAM Lubhaya petitioner was a Clerk in the office of Employees State Insurance Dispensary, Chohal, Tehsil and District Hoshiarpur put, Dr. Tej Paul who was Incharge of the Employees State Insurance Dispensary, made a complaint to the Civil Surgeon that the cash bookacquaintance roll and stock register were in possession of the present petitioner and that all these articles were found missing from the record. On this complaint a case under Sections 466-467, 469 and 474 of the Indian Penal Code was registered against the petitioner at Police Station, Sadar Hoshiarpur on 18-12-1990. Sections 466, 467, and 468 which find mention in para No. 2 of the present petition and pointed out by the learned counsel for the petitioner related to the offence of forgery.

(2.) LEARNED counsel for the petitioner has pointed out that in the entire FIR there is no mention as to what document has been forged by the petitioner or what amount has been embezzled by him and if so when. in the absence of these essential requirements, there is good ground for interference by this Court and it is ordered that the present FIR registered on 18-12-1990 against the petitioner is hereby quashed. There is no bar for holding any Departmental Inquiry, if feasible, against the present petitioner. The present petition moved under section 482 of the Code of Criminal Procedure stands disposed of. Petition disposed of.