MD. ABDUL MANNAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the Bihar State Power Holding Company Limited (hereinafter referred to as the 'Company').

(2.) The petitioner has moved the Court under sec. 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The allegation against the petitioner, who at the relevant time was a Grade-III employee in Electric Supply Division, Kishanganj on 15/10/2012, had realized an amount of Rs.5282.00 from one Smt. Asha Devi, who was the consumer of the Electric Department, but in the register, he had entered only Rs.582.00 and, thus, had misappropriated an amount of Rs.4700.00.