CHANDRA MOULESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The two Original Miscellaneous bearing No. 13 and 14 of 1995 have arisen from Cr Misc. No. 1368 of 1994, which has been filed on behalf of the petitioner, Chandra Mouleshwar Singh, for grant of anticipatory bail, in Madhubani Town P. S. Case No. 0176/94 dated 10-6- 1994 registered under Section 420, 467 and 471, I P. C , which is pending in the court of the Chief Judicial Magistrate, Madhubani as G. R. Case No. 986 of 1994.

(2.) With consent of the parties, as all the three matters have been heard together, they are being disposed of by this common judgment/order.

(3.) According to the prosecution, the allegation against the petitioner, who was Nazir in Khajauli Anchal, is that two baills bearing No. 12/94-95 and 13/94-95 for Rs. 22, 144/-and Rs. 15, 727/-respectively to salary of the employees of the said Anchal were entrusted to him for getting it passed from Treasury and encashing the same from the State Bank of India. It is alleged that the petitioner raised the amount of the said bills to Rs. 32, 144/- and Rs. 25, 727/-respectively by making interpolation and presented the same in the Treasury. The said bills were, however, passed by the Treasury but the forgery was detected by the Bank authority, who informed the Anchal Adhikari, on whose report the present case wns instituted against the petitioner.