NAR SINGH LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Shri S.M. Singhvi is present in Court and he is directed to accept notice. He accepts notice

(2.) Heard learned counsel for the parties finally at the admission stage itself.

(3.) Briefly stated the facts of the case are as under: An F.I.R. No. 377 dated 6.10.1989 was registered at Police Station, Nagaur at the instance of Akshay Jam, Branch Manager of United Commercial Bank, Khivsar Branch; The allegation was that on 3.10.1986 Rs. 1,75,000/- were sent to Nagaur Branch along with Nathu Lal Verma and Ram Chander. When the amount was deposited at Nagaur it was found to be short by Rs. 20,000/-. Upon this report investigation was commenced. During investigation it was found that Nathu Lal Verma and Ram Chander had kept the box in the cabin of Narsingh Lal in Nagaur. This Narsingh Lal opend the box containing the cash and eventually aforesaid shortage was found. Consequently, the police filed challan against petitioner Narsingh Lal and submitted a report for release of Nathu Lal Verma and Ram Chander under the provisions of section 169 Cr. P.C. It appears that the trial against petitioner commenced after framing, due charges. The petitioner pleaded not guilty and claimed trial. The prosecution examined 23 witnesses and the prosecution evidence was closed on 23.7.1993. On 9.12.1993, the statement of the accused petitioner was recorded. He led some evidence in defence. The case was finally heard. By the impugned order, the learned trial Judge took cognizance against Nathu Lal Verma and Ram Chander for offences under Sections 408 and 120B and issued bailable warrants in sum of Rs. 5000/- to secure their presence.