NARENDER @ SONI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) FIR has been registered on the complaint of Subhash Chander, Assistant Food and Supply Officer, Bahadurgarh. It is alleged that Govt. of India under its policy decided to grant financial assistance of Rs.5 lacs for the year 2001-02 to New Gram Vikas Samiti, Tandaheri, District Jhajjar which was formed by the petitioner by nominating 15 members and the petitioner himself became its Secretary. Out of amount decided to be paid, an amount of Rs.2.5 lacs was directly given to the said Samiti by way of bank draft. However, the said Samiti had not opened any District Consumer Centre in the district so far. Accordingly, a decision was taken to get a criminal case registered with the police against the said Samiti for misusing the govt.grant . The petitioner was arrested on 22.4.2009. In pursuance to the disclosure statement made by the petitioner, a rubber stamp which he used for preparing documents of the Samiti was recovered. It was also found during the investigation that the petitioner did not join 12 persons out of 15 persons named in the FIR as members and office bearers of the Samiti, rather he himself appended their signatures and thumb impression on the relevant papers and thereby embezzled an amount of 2.5 lacs.

(3.) The challan in this case has been filed and the trial of the case will take its course of time. The case is triable by the Court of Judicial Magistrate Ist Class. The allegations against the petitioner are to be proved by leading evidence.