GAYA PRASAD SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of the applicant under Section 439 of the Code of Criminal Procedure.

(2.) The applicant is in custody since 27.7.2020 in connection with Crime No.96/2020 registered at Police Station Rampur Naikin, District Sidhi (MP), for the offence punishable under Section 419, 420, 467, 468, 471 of IPC.

(3.) As per prosecution case, when present applicant was posted as Manager and the then Samiti Prabandhak in Seva Sahkari Samiti Maryadit, Bharatpur, District Sidhi, sanctioned loan of Rs.8,55,181/- under the KCC Scheme to beneficiaries Shashikala, Rama, Rashmi, Chandwati, Anita, Prakash, Harish, Sunita, Satish and Santosh, who are not having the land and in this manner, applicant has misappropriated the aforesaid amount. Thereafter, case has been registered against the present accused/applicant for the aforesaid offence.