Amar Saran and R.N. Misra, JJ. - (1.) HEARD learned Counsel for the peti tioner and the learned Additional Govern ment Advocate.
(2.) BY means of this writ petition, the petitioner seeks to challenge an F.I.R. lodged by the respondent No. 3, K.P. Singh, Kshetriya Prabandhak, U.P. State Agro Industrial Corporation Limited, dis trict Moradabad, at Case Crime No. 1407-A of 2008 under sections 420, 406, I.P.C., P.S. Kotwali City, district Bijnor. The contention of the learned Counsel for the petitioner was that there was an allegation against the petitioner having embezzled Rs. 2, 84, 400/- of the Corporation money and report in respect of that incident was lodged on 8.4.2008 at crime No. 673 of 2008 under section 406 I.P.C. In the present case, the allegations were that the petitioner had embezzled Rs. 1, 16, 257/- which was the money sent by the District Agricultural Officer, Bijnore to the petitioner's department where the peti tioner was the In- charge District Manager, Bijnore and instead of depositing the same he embezzled the sum. It was argued that if as this al leged embezzlement dated 5.4.2008 was prior to the earlier F.I.R. dated 8.4.2008 in which final report had also been submitted, which has been anenxed as Annexure No. 3, hence non-mention of this embezzlement of Rs. 1, 16, 257/- in the first F.I.R., which was lodged on 8.4.2008 goes to show that this allegation is false. We, are not in a po sition to examine the circumstances in which this amount was not mentioned in the first F.I.R. dated 8.4.2008, however, the present impugned F.I.R. also mentions that the petitioner in his capacity as In-charge Manager has removed the entire records, which included stock register, cash book, cash memo etc. In such circumstances, the second embezzlement not having been noted when the F.I.R. in respect of first em bezzlement is lodged cannot be excluded. The petitioner for some reasons best known to him has not filed the copy of the first F.I.R. dated 8.4.2008 with this writ petition. He has, however, filed a case under sections 323, 504 and 506 IPC, 3 (1) (x) SC/ST Act at Case Crime No. 1407 of 2008, which he had lodged on 5.7.2008 against the complainant-respondent No. 3 in respect of an incident dated 9.5.2008. Here he claims that the respondent has removed certain cash etc., and also the check books which he had kept in an almirah and had used caste derogatory words. We think that at this stage, it cannot be ruled out that this F.I.R. was lodged by way of peshbandi be cause the allegations therein appear to be some what exaggerated. On the allegations in the F.I.R. against the petitioner, it cannot be stated that no prima facie case is dis closed against him so as to call interference in writ jurisdiction by this Court. We, therefore, find no force in this petition. It is dismissed.
(3.) HOWEVER, if the petitioner surren ders in the aforesaid case before the Court concerned within three weeks and apply for bail, his prayer for bail shall be dis posed of expeditiously in accordance with law. Petition Dismissed,;