- (1.) S. K. Agarwal, J. Heard learned Counsel for the applicant and learned A. G. A.
(2.) THE features of this case are strange. A peon of the same institution Sukhdev was delivered the cheques of two persons who had requested for withdrawal of certain amount from their G. P. F. ac count. That persons instead of handing over the cheques to the concerned persons or the Principal had themselves opened fake accounts in their names by affixing his own photographs with the applications forms introduced themselves as Ram Kishor and Bhulai. THE forms in the bank were signed as witnesses of identification by the Principal Sri Krishna Pratap Singh and the applicant and the other persons' form was signed as introductory witness by Ismail, a teacher of the school of the ap plicant. It raises a doubt in the mind that in all possibility, the Principal of the institu tion and the Ismail, teacher, were hand in glove and it was them who obtained signa tures probably by Bhulai and Ram Kishor on some pretext and have withdrawn the amount from their G. P. F. account and the cheques were also withdrawn by using the agency of Sukhdeo, peon, by these ac cused. So far as the applicant is con cerned, it is contended, that he is not able to read and write except making signa tures, therefore, he may have signed the application form under the instruction or belief that the Principal of the school had already verified the signatures of Ram Kishor and Bhulai. The investigating officer is directed to look into this matter in the light of the above observations also. He must inves tigate about the complicity of these two, the principal and the teacher, Ismail. The applicant is entitled to bail.
(3.) LET the applicant be enlarged on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of C. J. M. , Basti, in Case Crime No. 333 of 2001, under Sections 467, 468, 419, 420 and 409 I. P. C. , Kotwali Basti, dis trict Basti. A copy of this order shall be sent to S. S. P. , Basti for giving necessary directions in the light of this order to the investigat ing officer. Bail granted. .;