MANJAR ANSARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an application filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No.27/2018 registered at Police Station Police Chowki Vijay Nagar, Police Station Ramanujganj, District Balrampur-Ramanujganj (CG) for the offence punishable under Sections 409, 34 of the IPC.

(2.) As per the FIR, the paddy was purchased at the Paddy Procurement Centre, Mahavirganj in the year 2017-18, however, during physical verification conducted by the Food Inspector, 2268 bags of paddy valued at Rs.14,22,130/- was found short. In the Audit Report, it was found that the Branch Manager of the Aadim Jati Sewa Sahkari Samiti, Bhanwarmal, Sub-Centre Mahavirganj namely Balram Dixit and the present applicant are responsible for misappropriation of the above quantity of paddy.

(3.) At the relevant time, the applicant was posted as Computer Operator in the Mahavirganj Sub-Centre of Aadim Jati Sewa Sahkari Samiti, Bhanwarmal.