KHIMA RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No.524 of 2007 registered at Police Station, Kullu, under Sections 420, 409, 467, 468, 471, 477-A and 120-B IPC and 13(2) of the Prevention of Corruption Act, 1988. On 13.11.2007 the respondent was directed to file the reply which has been filed in the Court by learned Addl. Advocate General today.

(2.) HEARD and perused the record. The prosecution case against the petitioner is that on the basis of complaint dated 10.9.2007 an FIR No.524/07 has been registered on 16.9.2007 under Sections Whether the reporters of the local papers may be allowed to see the Judgment? Yes 420, 409, 467, 468, 471, 477-A and 120-B IPC and 13(2) of the Prevention of Corruption Act, 1988 at Police Station, Kullu.

(3.) AFTER completion of the investigation in FIR No.176 of 2006 the Zonal Manager, KCC Bank, Kullu made a complaint against petitioner and some other bank officials that on scrutiny of the bank record it has been found that petitioner in connivance with the bank officials has committed some other fraud and has caused financial loss to the bank. The petitioner knowingly and fraudulently introduced one lady before the H.P. State Co-operative Bank, Nagwain and she was identified by him as Nirmala Devi and opened a Saving Account No.3183 in the name of Nirmala. On the basis of said complaint dated 10.9.1007 FIR No.524 of 2007 came to be registered at Police Station, Kullu.