SANDIP KUMAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner has preferred this CRMP under Section 482 of the Code of Criminal Procedure (in brevity Cr.P.C.) for quashing the impugned order dated 18-2-2019 passed by 1st Addl. Sessions Judge, Ambikapur Distt. Sarguja in Criminal Revision No. 10/2019 and praying for his release on bail.

(2.) In brief petitioner's case is that he is facing trial for the offences punishable under Sections 409, 420, read with Section 34 of IPC along with other co-accused. Charges were framed on 4-5-2018. The trial is not concluded within a period of 60 days from the 1st date fixed for taking evidence i.e. 18-5-2018. His application filed under Section 437(6) of Cr.P.C. was rejected by JMFC, Sitapur, Sarguja on 31-12- 2018. He preferred revision which was also rejected by 1st Addl. Sessions Judge, Ambikapur Distt. Sarguja. Order of the 1 st Addl. Sessions Judge, Ambikapur Distt. Sarguja is contrary to the law. The provisions of Section 437(6) of the Cr.P.C. are mandatory. The JMFC, Sitapur had no reason to apprehend that petitioner would abscond on his release on bail.

(3.) In brief, the case of the respondent is that he was posted as Office Assistant in CG Gramin Bank Shakha, Sedam. He and other co- accused embezzled Rs. 33,89,090 /- by manipulating in accounts of hundred of account holders. The impugned orders are just and proper and do not suffer from any infirmity. Thus, the instant petition may be dismissed.