DALJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) This application under Section 438 of the Code of Criminal Procedure has been filed by the accused petitioner (hereafter referred to as the accused) for grant of anticipatory bail to him in case FIR No. 9 of 2004, under Sections 409,467,468 and 471, IPC, registered at Police Station, Sujanpur Tira.

(2.) Case of the prosecution against the accused is that the accused remained posted as a Junior Assistant in the Office of Commandant, 2nd IRB w .e .f. 10.4.2001 to 13.6.2003 and was dealing with office accounts. On audit it was found that during this period there was shortage of cash in the sum of Rs.1,88,692/ -. It was also found that the accused drew to the firm to which such amounts were due. It has also been found that the charge list has also been tampered with, with a view to facilitate the misappropriation of the amount. On registration of a case against the accused, the investigation in the matter followed and is on. The accused was asked to join the investigation but he failed to do so. The accused has filed the present application on the grounds that he is quite innocent and has wrongly been implicated in a false case and that no useful purpose is going to be served by his arrest.

(3.) I have heard the learned Counsel for the accused and the learned Deputy Advocate General for the respondent -State and have also gone through the police report and the investigation records.