- (1.)Petitioner accused seeks anticipatory bail in case bearing F.I.R No. 883 dated 2.11.2001 registered under Section 409, 420, 468, 471 I.P.C with PS Sadar Gurgaon on the written report made by the Sub Divisional Officer, Dakshin Haryana Bajli Vitran Nigam, Badshahpur.
(2.)The petitioner accused was employed as a Meter Reader and Cashier in the Sub Divisional Office of the Electricity Department, Badshahpur. When the audit of the account was carried out it was found that Rs. 29,232/- has been embzeeled by the petitioner, details of which have been mentioned in the report.
(3.)It has been submitted by the learned counsel representing the petitioner that petitioner accused was put on temporary duty of cashier and the cash used to be collected by him was to he handed over to the S.D.O daily and the cash book used to be signed by the S.D.O and for the real son, the accusation levelled against the petitioner accused are unfounded. It has not been disputed by the State course that the petitioner has already deposited the embezzled amount together with interest.