GOPAL DASS VERMA Vs. STATE OF H P

JUDGEMENT

(1.) SINCE both these applications (Cr. M. Ps. (M) Nos. 586 & 579 of 2000) for grant of bail arise out of the same F.I.R. No. 58 of 2000 dated April 5, 2000 under Sections 409, 420, 467, 468, 471 and 120 -B of the Indian Penal Code registered at Police Station East Shimla, therefore, both are disposed of by this common order.

(2.) I have heard the learned Counsel for the accused and the learned Additional Advocate General for the State and have also gone through the investigation records and police reports.

(3.) THE case of the prosecution against the accused persons, in brief is as follows. On April 5, 2000 Chief Fire Officer, Shimla lodged the aforesaid First Information Report alleging that one Sant Ram cashier of his office had misappropriated a sum of Rs. 8,61,468/ - on the basis of forged bills. On investigation so far conducted it has been found that instead of the amount initially reported as misappropriated by Sant Ram a sum of Rs. 35,73,560/ - was misappropriated by various officials including the bail petitioners. According to the prosecution, since the investigation is still going on therefore, the misappropriated amount as also the number of accused/coconspirators in the commission of the offences is in all probabilities likely to increase.