DEHUTI SAHU Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant is apprehending her arrest in connection with Crime No. 128/11 registered by police station - Gobra Navapara, Raipur for alleged commission of offence under Section 420/34 of IPC. Case of the prosecution is that one-Sahadev Kansari collected a sum of Rs. 30,000/- from the employees on behalf of the applicant in the name of releasing higher rate of dearness allowance.

(2.) Learned counsel for the applicant submits that as far as applicant is concerned, there is no allegation on the applicant either demanding or collecting any amount from the employees. It is also submitted that there is no evidence collected so far by the prosecution to show that the amount Collected by Sahdev was passed on to the applicant. It is lastly submitted that even before alleged date of payment of amount collected to Sahdev, a resolution was passed on 31/5/11, in the meeting of President in Council for granting higher rate of dearness allowance.

(3.) On the other hand, learned State counsel submits that the employees from whom money has been extracted have stated that Sahdev collected the money stating that the same is to be given to the applicant and the Vice President and also to the C.M.O.