JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed this application for anticipatory bail in a case under Sections 420/465/467/468/471/120-B IPC registered vide FIR No. 37 dated 8.6.1996.

(2.) Sh. Jarnail Singh, petitioner was posted as Distt. Commander, Punjab Home Guards at Ludhiana As per the prosecution allegations, the petitioner in connivance with other officials withdrew an amount of more than Rs. 73 lakhs from the treasury as salary of Home Guard Volunteers who were in fact not recruited by him. The petitioner allegedly forced and fabricated the official record regarding the employment of about 250 Home Guards from August 1991 to February 1995 and misappropriated the amount of more than Rs. 73 lakhs.

(3.) The learned defence counsel has vehemently contended that number of departmental enquiries were held against the petitioner and he was found innocent. The present case has been registered with mala fide intention only to harass and humuliate the petitioner.