LAWS(P&H)-1996-1-159

RAJBIR SINGH Vs. STATE OF HARYANA AND ANOTHERS

Decided On January 17, 1996
RAJBIR SINGH Appellant
V/S
State Of Haryana And Anothers Respondents

JUDGEMENT

(1.) THIS petition has been filed under section 482 of the Code of Criminal Procedure for quashing F.I.R. No. 89 dated 5.5.1994, registered at Police Station Radaur, for the offence under section 420 of the Indian Penal Code and the subsequent proceedings arising therefrom and pending before the Judicial Magistrate, Jagadhari.

(2.) THE facts in brief are that the petitioner, after completing his graduation, remained unemployed and during the period of his unemployment he got himself enrolled with the Employment Exchange at Radaur. The State Government had floated a scheme whereunder he was getting Rs. 100/ - per month as un -employment allowance. For this purpose, he had opened a Savings Bank account in which a sum of Rs. 100/ - was being credited every month.

(3.) THE petitioner could not get any service through the Employment Exchange. However, he cleared the Clerks' examination of the State Bank of India and was selected through the Banking Service Recruitment Board. Accordingly, he was appointed as a Clerk in State Bank of India, Mansa, on 25.5.1991. The monthly allowance of Rs. 100/ - continued to be deposited in the Bank Account of the petitioner till July 1992. The petitioner did not get his enrolment renewed with the said Employment Exchange. Since the monthly allowance deposited in the Savings Bank account of the petitioner was already in excess, he of his own refunded and deposited the excess amount of Rs. 1500/ - with the said Employment Exchange vide receipt No. 4015 dated 1 -2 -1994, copy of which is Annexure P -l.