MASTER ANIL KUMAR Vs. ISHWAR LAL

JUDGEMENT

(1.) THIS is an application, under section 438 Cr.P.C., for releasing the petitioner on bail in FIR No. 306/11 dated 22.12.2011, registered at Police Station, Baddi, District Solan, under section 409 IPC.

(2.) IT has been stated in the application that petitioner is working as Senior Clerk in HPSEB Sub Division, Baddi. The duties assigned to petitioner are to take metre reading and distribute the bills to the consumers. The H.P.S.E.B. has established its collection centre at Baddi where the consumers deposit the bill amount reflected in the bill. Sohan Lal presently lodged in police custody was working as Cashier with Baddi Sub Division of HPSEB. Sohan Lal was assigned the duty to collect cash from consumers and to deposit the same in the bank. The other employees used to assist Sohan Lal due to rush of work, but cash was always handled by Sohan Lal.

(3.) THE petitioner is ready to join the investigation. No recovery is to be made from the petitioner. The petitioner is ready to furnish bail bonds in accordance with the directions of this court. The prayer has been made for releasing the petitioner on bail.