ATUL KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing.

(2.) As per the prosecution case, at the relevant time applicant was working as Credit Officer in Bank of India, Branch Ringnod, District Dhar. He in connivance and collusion with co-accused Pannalal, who was working as Cashier with common intention to cheat bona fide Kisan Credit Card holders on papers increased their credit limits, resulting into increase in corresponding interest/EMI payments. They mis-appropriated the increased amount of credit limits and also the increased amount of EMIs to their benefit. Under such circumstances not only the poor agriculturists were cheated, but the bank was also put to loss. Accordingly, the case has been registered.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated. The investigation is complete and challan has been filed. No further custodial investigation is required. He has no criminal antecedents. Hence, prays for enlargement on bail on such terms and conditions, Hon'ble Court deems fit and proper.