NARENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the applicant as well as learned Public Prosecutor at length.

(2.) It is alleged in the present pre-arrest bail application that the applicant was an employee in the police department and was posted as F. C. (Constable) in the police line at Rajsamand in the year 1992. It is also alleged that on or about 9th and 10th of January, 1992, the applicant was sent to remit the pay of the month of December, 1991, to the police personnel posted at Rajasthan Police Academy, Jaipur in training.

(3.) It is disclosed in the application that the amount entrusted to the applicant was Rs. 7,503/- and it was to be paid at Jaipur. The applicant proceeded from Rajnagar in a bus and reached next morning at about 4.30 or 5.00 a. m. at Jaipur. At police outpost, Vidhayak Nagar, Jaipur it was detected by the applicant that his pocket was picked, therefore, he was not able to make the payment to the personnel of Rs. 7,503/- which was entrusted to him to pay at Rajasthan Police Academy, Jaipur.