SANTULAL SONKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the First Bail Application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has been arrested on 09.11.2021 in connection with Crime No.372/2021 registered at Police Station City Kotwali, Mungeli (CG) for the offence punishable under Sections 420, 409, 467, 468, 471, 120-B, 34 of I.P.C.

(3.) As per the prosecution case, a drain was constructed at ward No.8, Mugeli. After completion of the drain the amount was paid to the contractor of Rs.13,21, 818/-. Subsequently, the complaints were made and on enquiry it was found that the drain was not constructed at all, however, the applicant in connivance with the officers of the Municipal Council signed the cheque, whereby the contractor was benefited. Thereby the offence has been committed.