STATE OF BIHAR Vs. SAGAR KUMAR ROY

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The present appeal is filed by the State in assailing the order of the learned Single Judge dtd. 10/5/2018 passed in C.W.J.C. No. 5243 of 2018.

(3.) The respondent - Sagar Kumar Roy while working as a Nazir, he is alleged to have misappropriated sum of Rs.2,05,62,000.00 (Two Crores Five Lakh Sixty Two Thousands) in connivance with bank officials. Arising out of the aforesaid alleged allegations - respondent was subjected to parallel proceedings like departmental inquiry and criminal case. Criminal proceedings are still pending consideration before the jurisdictional forum whereas departmental inquiry was concluded in imposition of penalty of dismissal and ordering recovery of 2.5 crores.