VIVEK KOHLI Vs. STATE OF H.P.

JUDGEMENT

(1.) LEARNED Additional Advocate General has placed on record the police report and Investigating Officer, ASI Ramesh Chand has produced the record. Learned counsel representing the petitioner -accused has placed on record the certified copy of the order dated 24.5.2013 passed by learned Additional Sessions Judge (III) Kangra at Dharamshala in a similar application.

(2.) HEARD .

(3.) THE allegations against the accused -petitioner, in a nutshell, are that during his posting as Junior Accountant (Kanishth Lekhapal) in the office of Block Development Officer, Pragpur, district Kangra, he has forged the signatures of the Block Development Officer on various cheques and drawn the money from MGNREGA Account. A complaint to this effect against him was made by the Block Development Officer, Pragpur and it is on the basis of the said complaint that a case has been registered against him.