VIKRAM TANDON Vs. UNION TERRITORY

JUDGEMENT

(1.) F .I.R. No. 66 dated 6.5.1999 has been registered at Police Station North, Chandigarh, under Sections 408, 420, 467, 468, 471 and 120-B I.P.C. on the complaint of R.K. Sharma, Proprietor M/s. Jajjoo Textiles, wherein the following material allegations are found :-

(2.) VIKRAM Tandon (petitioner-herein) was working as computer operator handling accounts of the complainant's organisation. He was working for the last four years, and on many occasions, he was warned to work sincerely. Petitioner left the complainant's organisation on 5.12.1998 without giving any notice under suspicious circumstances. On completion of the calender year 31.12.1998 preparations were made for the accounts (trial balance) for 1998. When the books were checked, it was found that there is lot of embezzlement of funds during 1998. The complainant came to know that petitioner has forged the signatures of the competent authority on cheques and had withdrawn money from the bank. The total embezzlement was found to be thirty lakhs. When enquired the petitioner did not give any suitable reply.

(3.) I have heard the counsel for both the sides and have perused the records on file.