VIVEK THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since both the bail petitions arise out of the same FIR, they are being taken up together for final disposal by this Court.

(2.) Sequel to order dated 10.06.2019, whereby both the bail petitioners were ordered to be enlarged on interim bail in the event of their arrest in case FIR No135 of 2017, dated 14.6.2017 under Sections 420, 467, 468, 471 of IPC, registered at Police Station, Chamba, District Chamba, Himachal Pradesh, ASI Sampuran Singh, has come present in Court alongwith the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) In nutshell, the case of the prosecution as emerge from the record/status report is that on 29.5.2017, Secretary, Navodaya Sikshan Sansthan, Chamba, Himachal Pradesh lodged a complaint with the Office of Superintendent of Police, Chamba, alleging misappropriation of funds by the present bail petitioners. Complainant alleged in the aforesaid complaint that both the petitioners, who were members of the Society forged resolution and on the strength of the same, misappropriated the amount collected by the society for children education. On the basis of aforesaid complaint, a formal FIR, as detailed hereinabove, came to be lodged against the present bail petitioners under Sections 420, 467, 468 and 471 of IPC.