SUJIT VANSHKAR Vs. STATE OF M. P.

JUDGEMENT

(1.) This is the second bail application filed by the applicant under Section 439 of the Cr.P.C for grant of bail. First bail application was dismissed on merits by this Court vide order dated 31.7.2020 passed in M.Cr.C. No. 7420/2020.

(2.) The applicant is in custody since 16.10.2019 in connection with Crime No. 442/2016 registered at Police Station Anuppur, District Anuppur for the offence punishable under Sections 420, 467, 468, 471, 120B of the I.P.C

(3.) The allegation against the present applicant is that he defaulcated the public money from the Panchayat account under different Government schemes to his own account by creating forged documents, which has resulted in a loss of Rs.5,87,628/- to the public exchequers.