RANDHIR SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this order, I intend to dispose of CRM-M-30280 of 2014 titled as Randhir Singh v. State of Punjab and CRM-M-30282 of 2014 titled as Baldev Raj Verma v. State of Punjab, as both these petitions have arisen out of the same FIR. Both the petitioners have applied for grant of anticipatory bail in F.I.R. No. 48 dated 13.6.2013 under Sections 409, 120-B I.P.C., registered at Police Station Banga, District Nawanshahr (S.B.S. Nagar).

(2.) As per allegation of the prosecution, one Yash Pal Singh, Inspector, Food Civil Supplies at Banga, has made embezzlement of huge quantity of wheat stock from the year 2009 onwards.

(3.) So far as the applicants are concerned, their name does not appear in the FIR. However, during the investigation, the allegation against them is that they have made physical verification, which physical verification was wrong. Baldev Raj Verma - applicant has conducted physical verification in the month of June 2010 and no shortage was found. Whereas Randhir Singh - applicant conducted the physical verification for the years 2010-11, 2011-12 and in October 2012. But later on in the month of August, 2013 shortage of 35118 bags was found in respect of wheat crop procured in the year 2009-10 and 171595 bags were found less for the year 2010-13. Report of the Deputy Director (Field), Food Civil Supplies, Rupnagar, has been placed on the file and from the perusal of the said report, the ultimate analysis drawn is that 35118 bags relating to the year 2009-10 and 171595 bags relating to the year 2010-13 were found short.