JUDGEMENT
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(1.) ACCUSED Suresh Chandra, Pawan Kumar Jain and Mahendra Pal Singh have moved three separate bail applications in Case crime no. 261 Of 2012 under sections 420, 467, 468, 471 IPC, Police Station Tundla, District Firozabad. Since all these bail applications are related to same case crime number and same episode, therefore, they have been heard together and are being disposed of by a common order.
(2.) HEARD Sri Kamal Krishna, learned counsel for accused -applicant Mahendra Pal Singh, Sri J.P.Pandey, learned counsel for accused -applicant Suresh Chandra and Sri Jitendra Kumar Misra, learned counsel for accused -applicant Pawan Kumar Jain and learned Additional Government Advocate for the State.
(3.) THE prosecution version, in brief, is that provident fund accounts of employees of Nagar Palika Parishad, Tundla, District Firozabad are maintained and operated by the Post Office, Tundla District Firozabad. Suresh Chandra, Patak Sahayak (accused -applicant) was maintaining the pass -books of Provident Fund accounts of the employees of Nagar Palika Parishad, Tundla. It was his responsibility to deposit the provident fund amount in the account of the employees every month. He was also responsible for updating the passbooks of the employees. Pass -books were supposed to be sent to the Post Office each month for updating the entries.
It is alleged that applicants Suresh Chandra, Patal Sahayak and one Pawan Kumar Jain, a class IV employee of Nagar Palika Parishad, Tundla, conspired to withdraw provident fund money from the provident fund of 38 employees without any authority of the executive officer by forging signatures of the employees and the authority concerned. It is further submitted that applicant Pawan Kumar Jain in collusion with applicants Suresh Chandra and Mahendra Pal Singh, an employee of the Post Office, Tundla kept on verifying the status, signatures and identities of the employees on whose pretext they withdrawn the provident fund amounts. As this gigantic plot and scandal erupted, an enquiry was instituted by the Nagar Palika Parishad, Tundla District Firozbad. The enquiry report concluded that Suresh Chandra, a clerk of Nagar Palika Parishad, Tundla and Pawan Kumar Jain, a class IV employee of Nagar Palika Parishad, Tundla, District Firozabad in collusion with the employees of the Post office Tundla had fraudulently and unauthorisedly withdrew a sum of Rs. 18,76,700.00P. from the provident fund accounts of 38 employees of Nagar Palika Parishad, Tundla District Firozabad. Subsequent to this enquiry, an FIR was lodged at Police Station Tundla, District Firozabad naming Suresh Chandra, Clerk, Pawan Kumar Jain, a class IV employee of Nagar Palika Parishad, Tundla and some unknown employees of Post Office Tundla.;
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