LAWS(MPH)-2020-5-562

RAMSEWAK SHARMA Vs. STATE OF M.P.

Decided On May 21, 2020
RAMSEWAK SHARMA Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) It is submitted by learned counsel for the applicants - Ramsewak Sharma & Ramkishore Sharma that they have not committed any offence and they have falsely been implicated in the case. It is further submitted that applicant No.1 was the President of the Society and he handed over his charge on 24/02/2014. Thereafter, in the year 2015-16 false allegations were made against the present applicants because of change of Government. No financial irregularity or mis-appropriation of any entrused property was done by the present applicants. In support of aforesaid version, certain documents have been filed by the applicants. It is further submitted that in the year 2015-16, the present applicant No.1 was not in charge.

(2.) Learned counsel for the applicants further submitted that as the false FIR has been registered against the present applicants, despite applicants are ready and willing to co-operate in the investigation. Hence, prays to grant anticipatory bail to the present applicants.

(3.) Learned State counsel has vehemently opposed the same and has submitted that investigation is pending and till date no recovery has been made and custodial interrogation is required in the case as matter involves public money amounting to Rs.7,36,890/-. It is further submitted that by causing undue influence to the Society members, applicant No.1 who was earlier President of that Society compelled the Society members to appoint his son as Salesman. This fact is yet to be investigated. Hence, prayed to reject the anticipatory bail application of the applicants.