RAM CHANDER Vs. C.B.I. THROUGH PUBLIC PROSECUTOR C.B.I.
LAWS(RAJ)-2018-2-248
HIGH COURT OF RAJASTHAN
Decided on February 16,2018

RAM CHANDER Appellant
VERSUS
C.B.I. Through Public Prosecutor C.B.I. Respondents

JUDGEMENT

SABINA,J. - (1.) Vide this order above mentioned two petitions would be disposed of.
(2.) Prosecution story in brief is that petitioner Ram Chander was working as a Khadi worker and petitioner Tikam Chand Khatri was working as a Supervisor in the office of Khadi and Village Industries Commission, Bikaner. On 17.01.1980, 145.500 Kilograms hosiery cloth was sent to Suraj Industries, Bikaner for dyeing purposes vide challan No. 7642 dated 17.01.1980. However, petitioners in connivance with each other had shown that in-fact 226 Kilograms hosiery cloth had been sent for dyeing purposes. Hence, the petitioners had misappropriated cloth weighing 87.500 Kilograms.
(3.) After completion of investigation and necessary formalities challan was presented against the petitioners.;


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