SANJAY KUMAR SON OF SH. TOTA RAM, RESIDENT OF VILLAGE HATLI, P.O. DRAMAN, SUB TEHSIL SIHUNTA, DISTRICT CHAMBA, H.P. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 84 of 2012 dated 8.9.2012 registered at Police Station, Chowari, District Chamba, under Sections 409, 420, 465, 467 and 511 IPC.

(2.) It has been stated that the petitioner is working as Panchayat Sahayak at Gram Panchayat, Gola, Block Chowari, District Chamba for the last three years. The above FIR has been registered against the petitioner on the allegations that the petitioner issued a cheque unofficially and there were cuttings in the counter -foil which has resulted in embezzlement and forgery. The allegations are of misappropriation of public funds, however, even a single penny has not been withdrawn by the petitioner on the basis of alleged cheque. The petitioner has been falsely implicated in the case.

(3.) THE petitioner is a respectable person in the Society. The petitioner is permanent resident of the place mentioned in the petition. The petitioner is ready to join the investigation and furnish bail bonds. The submission has been made for releasing the petitioner on bail.