MOHAN PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the bail applications are arising out of same crime number i.e.508/2020 they are being considered and decided by this common order.

(2.) The applicants have preferred these bail applications for grant of anticipatory bail, as they apprehend their arrest in connection with Crime No.508/2020, registered at Police Station Basna, District Mahasamund (CG), for offence punishable under Sections 406, 409 & 420 of the Indian Penal Code.

(3.) As per the written complaint lodged by Shivnath Patel, Branch Manager, Branch Pirda, District Cooperative Central Bank Maryadit, Raipur, an enquiry team was constituted for enquiring irregularities in the paddy purchasing conducted by the Primary Agriculture Credit Cooperative Society Limited, Pirda. The enquiry team headed by Tahsildar made physical verification on 29-4-2020 and thereafter, a joint enquiry team conducted further enquiry and physical inspection on 28-10- 2020 wherein it was found that out of total paddy procured at Pirda Center paddy amounting to Rs.90,47,139=75 and Bardana of the value of Rs.2,25,750=00 were found short for which Procurement Center Incharge Mohan Patel [Applicant in MCRCA No.1739 of 2020] and Chairman of the Pirda Society Hariram Choudhari [Applicant in MCRCA No.1741 of 2020] are responsible. Shivnath Patel was, in turn, directed by the Deputy Registrar, Cooperative Societies, Mahasamund vide its communication dated 31-10-2020 for lodging the above FIR.