LADHU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS criminal misc. petition under section 482 CrPC has been filed by the petitioner with a prayer for quashing the FIR No.60/2011 dated 27.01.2011 of Police Station, ACB, Jaipur for the offences punishable under sections 13(1)(D) and 13(2) of Prevention of Corruption Act, 1988 (for short 'the Act of 1988' hereinafter) read with section 467, 468, 471, 120 -B IPC.

(2.) BRIEF facts of the case are that one Birbal Ram resident of village Chak 11 - KD, Tehsil Gharsana, District Sri Ganganagar has lodged a report at Police Station, ACB,2 Jaipur while alleging that though his grandson Vinod Kumar son of Jagdish Prasad died on 03.03.2007, but the Cashier Ladhu Ram of The Gangangar Central Co -operative Bank Ltd. (hereinafter referred to as 'the Bank') Branch, Rawla has drawn amount of ST Loan of Rs.54,000/ - and Dairy Loan of Rs.24,000/ - on 26.06.2009 and 21.07.2007 respectively in the name of his grandson. It is also alleged that as his grandson died on 03.03.2007, there is no question of taking loan by him after his death but the Cashier Ladhu Ram by putting forged signatures of his grandson has drawn the said loan amount. One Jangir Singh resident of Chak 10 KD has also filed a complaint while alleging that his wife Raj Kaur died in July, 2007 but Ladhu Ram Cashier has drawn an amount of Rs.12,850/ - in her name as ST Loan after her death. It is also alleged that Ladhu RamCashier has forged the signatures of his wife and thereafter drawn the said amount.

(3.) ON the basis of the said complaint, the impugned FIR has been lodged against the petitioner and other acucsed -persons for the3 offences punishable under sections 13(1)(D) and 13(2) of the Act of 1988 read with offences punishable under sections 467, 468, 471 and 120 -B IPC.