ATTAR SINGH SHEORAN Vs. BEGRAJ

JUDGEMENT

(1.) The petitioner seeks quashing of Criminal Complaint No. 98 dated 12.10.2007 titled Begraj versus Attar Singh lodged against him under Sections 323, 506, 504 IPC and under Section 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The petitioner also prays for quashing of all subsequent proceedings taken against him.

(2.) The petitioner who is 60 years old senior citizen has retired from Mahendergarh Central Cooperative Bank. On 10.08.2007, the petitioner was posted as Development Officer at Mahendergarh Central Cooperative Bank Limited, Branch office Mahendergarh. On 10.08.2007 at 10 a.m., all staff of the bank was present but no customer or public was present at that time. Sandeep son of Deeg Ram resident of village Sarsi, who is known to the petitioner, had gone to the respondent for opening an account. The respondent did not open the account. The petitioner requested him but the respondent still did not accede to his request.

(3.) The respondent is stated to be a close friend of Satbir Singh, who is an employee of the bank. The petitioner on inspection found that sum of Rs. 39,065/- embezzled due to missing of Urea bags.