AJAY KUMAR JARIAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused-petitioner (hereinafter referred to as 'the accused') is alleged to have dishonestly tampered with the official records to enable him to commit the offences of misappropriation/cheating and criminal breach of trust while working as a Clerk on the establishment of B. M. O., Bharmaur. By the alleged acts of forgery, he had encashed two bills each amounting to Rs. 50,000/-. On these allegations, FIR No. 36/1999, dated 7-6-1999 under Sections 409, 420, 467, 468 and 471, I. P. C. has been registered against the accused at Police Station, Bharmaur. His application for grant of anticipatory bail has already been rejected by the learned Sessions Judge, Chamba on 5-7-1999. Hence the present application for grant of anticipatory bail to him.

(2.) It is averred in the application that presently he is not posted at the station where he is alleged to have embezzled the amount; that the investigation in the case is complete and nothing is to be recovered from him and that he is innocent and has a clean career.

(3.) I have heard the learned counsel for the accused and the learned Addl. Advocate General