YOGENDRA PRASAD Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Since both the anticipatory bail applications arise out of one and the same case hence they are taken up together and disposed of by common order.

(2.) The petitioners are apprehending their arrest in connection with Doranda P.S. Case No. 91 of 2016, corresponding to G.R. No. 1903 of 2016 for the offence registered under sections 467, 468, 470, 409, 419, 420, 34 of the Indian Penal Code.

(3.) The instant case has been lodged on the basis of written report of one Sudesh Kumar Verma, posted as Under Secretary, Directorate of Employment and Training, Jharkhand Ranchi alleging therein that JSSDIS (Jharkhand Society for Skill Development Initiateve Scheme) is related to to the Department of Labour, Employment Training and Skill Development, Government of Jharkhand. It is alleged that Yogendra Prasad (petitioner in A.B.A. No. 3106 of 2016) who was the treasurer of the society since the date of constitution till 06.08.2014 and Sri Baldeo Singh, the then Senior Account Clerk who was accountant since 30.04.2012 to 16.01.2015 and Sri Shashi Bhushan Prasad (petitioner in A.B.A. No. 3103 of 2016) who has remained in charge of the treasurer of the society since 07.08.2014 to 15.11.2015, and as per the rule the certification of the cash book is necessary and the same is required to be signed by the treasurer every day. The entire liability of entry and certification of the cash registered is on the treasurer and accountant. During the working period of the above named persons about Rs. 10 crores was paid to the different VTP and Assessing Body under the Heading of training under the JSSDIS for the Skill Development Initiative Scheme without making entry in the Cash book and without certification which is against the rule. Hence in the manner, the money which was for the training of unemployed persons have not not been property entered into the cash book under criminal conspiracy. On the basis of theses allegations, the instant case has been instituted.