MANOHAR LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has sought regular bail in case FIR No. 145/2015, registered at Police Station, Una, on 21.05.2015 under Sections 406, 409, 467, 468, 471, 420, 120B IPC and Section 13(2) of Prevention of Corruption Act.

(2.) THE allegations against the petitioner are that he is working as a Junior Auditor in the Office of Regional Manager, HRTC, and he without verifying and cross -checking the purchase day book of the store passed the bills of the misappropriated goods which ultimately caused a loss of Rs. 42,67,142/ - to the HRTC.

(3.) ON the other hand, learned Additional Advocate General has opposed the bail application by alleging that the petitioner is an accused of a serious offence and, therefore, bail should not be granted to him.