SUNIL KUMAR KERKETTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These 1st anticipatory bail applications under Sec. 438 of the Code of Criminal Procedure have been filed by the respective Applicants, who are apprehending their arrest in connection with Crime No.21/2022 registered at Police Station ' Sitapur, District ' Surguja (CG) for the offence punishable under Ss. 120-B and 409 IPC.

(2.) Prosecution case is that Applicant-Sunil Kumar Karketta was posted as Line Attendant at Petla Distribution Center, Applicant-Rajendra Kumar was posted as Assistant Engineer at Sitapur, Applicant-Ganesh Prasad Singh was posted as Office Assistant, Grade-I at Manpower Distribution Center and Applicant-Arvind Singh was posted as an Office Assistant at Sitapur, Petla. It is alleged that the present Applicants have misused the SAP ID, which has been issued to them for collection of cash and thereby embezzled the funds to the tune of Rs.2,94,29,482.00. Subsequently, in the preliminary enquiry the present Applicants were found involved in the said crime on the basis of which, FIR has been lodged against them.

(3.) Learned counsels for the Applicants submit that the Applicants are innocent and have been falsely implicated in the crime in question.