GURMUKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In view of the reasons mentioned in the application, the same is allowed as prayed for and Annexure A-1 is taken on record subject to all exceptions. The petitioner has approached this Court seeking grant of regular bail in respect of a case registered against him vide FIR No.3, dtd. 2/1/2021, Police Station City South, District Moga, under Sec. 408 IPC.

(2.) The FIR was lodged at the instance of Inspector Ravnit Singh, Cooperative Societies, Charik, wherein it has been alleged that petitioner-Gurmukh Singh who was working as salesman in Charik Multipurpose Agricultural Service Society Ltd. Charik, by misusing his powers had embezzled 3482 bags of Urea and 202 bags of D.A.P. Fertilizer, total valued an amount of Rs.11,61,994.00.

(3.) Learned counsel for the petitioner has submitted that he has falsely been implicated in the present case and that it is a case where there was duplicity of entries in the record. It has further been submitted that no audit of stocks was ever conducted before proceeding against the petitioner though the same was required to be conducted. Learned counsel has submitted that in any case as per his offer made on 29/4/2022, he has already deposited an amount of Rs.3.00 lakhs before the trial Court in order to prove his bonafides. Learned counsel in this regard has referred to the receipt placed on record today as Annexure A-1.