PARSHOTAM LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition under Section 438 Cr.P.C. 1973 has been filed by Parshotam Lal, Conductor, praying that he should be admitted to anticipatory bail in a case FIR No. 143 dated 5.4.1999 Police Station, Sector 5, Panchkula registered under Section 409 I.P.C.

(2.) THE case against the petitioner is that he has been working as a Cashier in the Sub Depot of Haryana Roadways at Panchkula for the last five years. On 5.2.1999 when inspection of the cash book was carried out some serious irregularities were detected and it was found that the same had been written upto 2.3.1997 and an amount of Rs. 36,306/- which had been received from the Chandigarh Depot on 4.2.1999 had not been accounted for. Apart from this, Haryana Passenger Tax to the extent of Rs. 25,773/- had not been deposited for the period extending from 2.2.1999 to 5.2.1999. Paid Vouchers of Rs. 23,400/- were also not traceable. A detailed departmental enquiry was conducted and ultimately there was found to be shortfall of Rs. 4,55,992/- which had not been accounted for in the cash book. The petitioner had thereafter deposited a sum of Rs. 1,39,243/- but since despite repeated requests an amount of Rs. 3,16,649/- was not accounted for, a written complaint was sent by the General Manager, Haryana Roadways on the basis of which the F.I.R. was registered.

(3.) I have heard Ms. Kiran Bala Jain, learned counsel for the petitioner and Shri Surinder Lamba, Assistant Advocate General, Haryana for the State.