GOVIND SHARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard and perused the case diary. The accused-petitioner is involved in police case No. 290/88 pending investigation at Police Station, Gangapur City for offence under Sections 406, 409 & 420 I.P.C. The petitioner was Head Master of the Govt. Secondary School, Baman Baroda, District Sawai Madhopur. In that capacity, it is alleged that he made an embezzlement of Rs. 9720.00 which belong to the State. A case was registered.

(2.) During arguments, it was stated by Mr. Goyal that the amount of Rs. 9720.00 has been deposited by the petitioner in the State Govt. through the District Education Officer, Karoli. Nothing is to be recovered from him now. In case he is arrested, he will be put under suspension and that will cause a big loss to him.

(3.) Learned Public Prosecutor has frankly conceded that the petitioner has deposited the embezzled amount of Rs. 9720.00 and nothing is to be recovered from him now.