RAMESHWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing.

(2.) As per prosecution story, the applicant, a member of Scheduled Tribe community, was appointed as Teacher at Primary School, village Devli Kiradiya Phalya. On 23.1.2020 an inspection was conducted by Deputy Collector and it was found that one Dayal Singh S/o Bhuru Kirade has been unauthorizedly permitted by the applicant to take classes of students on his behalf on a monthly remuneration of Rs.4,000/- per month. The applicant was found to have committed fraud and cheating. Accordingly case has been registered.

(3.) Shri Gandhi, learned counsel for the applicant contends that the applicant is innocent and he has been falsely implicated. He tried to impress upon the Court that during the past inspections applicant has been found attending the school and performing duties. Even otherwise, applicant has already suffered jail incarceration since 27.7.2020. He has no criminal antecedents. He has been placed under suspension. Due to long jail incarceration the family is in penury and living under most precarious financial conditions. Due to Covid-19 the possibility of delay in conclusion of trial cannot be ruled out. Under such circumstances the prayer for grant of bail may be considered on such terms and conditions as this Court deems fit and proper.