GURJANT SINGH (GRAM SEWAK) Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this common order, CRM -M -81 -2014 filed by Gurjant Singh (Gram Sewak) and CRM -M -44344 -2013 filed by Dimple Kumar Panchayat Secretary are being disposed of as both these cases have arisen out of the same FIR. For brevity, the facts are being extracted from CRM -M -81 -2014. Prayer in both the petitions is for grant of anticipatory bail in Kataria Rishu 2014.02.06 15:46 I attest to the accuracy and integrity of this document FIR No. 83 dated 14.10.2013 registered under Sections 409/420/465/467/468/471/120 -B IPC at Police Station Bareta District Mansa.

(2.) GURJANT Singh -petitioner (in CRM -M -81 -2014) was appointed as Administrator, in place of the previous Sarpanch in order to complete the incomplete development work and spend the grants received by the Gram Pamchayat of village Akbarpur Khudal. Dimple Kumarpetitioner (in CRM -M -44344 -2013) was the Panchayat Secretary at the relevant time.

(3.) FIR was registered after a preliminary enquiry was conducted into the allegations of defalcation of funds to the tune of more than Rs. 13.40 lacs. In the enquiry report dated 17.5.2013 (Annexure P -2) it was found that fake bills of purchase of material were prepared and the statements of owners of JCBs and tractor -trolleys were also recorded. The entire record with the disputed transactions was prepared by Dimple Kumar, Panchayat Secretary (petitioner in CRM -M -44344 -2013).