- (1.) This petition seeks issuance of a writ in the nature of certiorari quashing First Information Report, lodged as Case Crime No. 0340 of 2017 under Section 409 I.P.C., P.S. Kotwali Sadar, district Kheri (Annexure-1).
(2.) Gist of the allegation is that the petitioner was serving as Head Moharrir, Sadar Malkhana, Sadar, district Lakhimpur Kheri. A sum of Rs.15,39,470/- was entrusted. Although the money was required to be kept under double lock, money was kept in under a single lock. On inspection, it has been found that the money is missing.
(3.) Short contention of learned counsel for the petitioner is that entrustment has been proved but the embezzlement part is clouded under suspicion for the reason that there was a fire on account of which the money was kept in under single lock.;