SANGAT RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Code of Criminal Procedure for releasing the Petitioner on bail in FIR No. 214 of 2011 dated 18.8.2011, registered at Police Station, Palampur, District Kangra, under Sections 409, 420, 467, 468, 471, 218 Indian Penal Code. The status report has been filed and the same has been perused.

(2.) IT has been stated in the application that the Petitioner is innocent and he has been falsely implicated in the case. The Petitioner is government servant and belongs to respectable family. No purpose will be served by detaining the Petitioner. The Petitioner has no involvement in the commission of offence. The Petitioner is ready to join the investigation. He is ready to furnish the bail bonds in accordance with the directions of this Court. It has been stated that no recovery is to be made from the Petitioner. The Petitioner earlier filed bail application which has been rejected by the learned Sessions Judge, Kangra at Dharamshala on 24.8.2011. The prayer has been made for grant of bail.

(3.) ON receiving this information, the office started verification of the Treasury receipts record maintained in the office. It was found that an amount of Rs. 15,65,000/ - was short deposited by the Petitioner from the period January, 2010 to June, 2010. The Government cash was short deposited only in the case where the Petitioner was handed over the cash by the Excise and Taxation Inspector for deposit into the Government Treasury. The Petitioner forged the Treasury receipts to mis -appropriate the Government money.