CHANDRA PAL KUSHWAHA Vs. STATE OF U P

JUDGEMENT

(1.) RAVINDRA Singh, J. Heard Sri P. K. Singh, Sri S. K. Singh and Sri Sehat Bahadur learned Counsel for the applicant and the learned A. G. A.

(2.) THIS application is filed by Chandra Bhal Kushwaha with the prayer that he may be released on bail in case crime No. 88 of 2005 under Sections 409/420/467/468/471/204/218/ 120-B I. P. C. P. S. Derapur district Kanpur Dehat.

(3.) IT is opposed by the learned A. G. A. that the applicant had issued receipts of the payment of money. Thus the amount was accepted by the applicant which was deposited by the members of the Society has not been deposited by the applicant in the account of the Society and a very heavy amount was misappropriated by the applicant. The applicant and other co-accused persons have misappropriated that amount by a pre-planned scheme.