KUSUMRANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary. This is first application under Section 438 of the Cr.P.C. for grant of anticipatory bail. Applicants Smt. Kusumrani and Smt. Geetarani apprehends their arrest in connection with Crime No.13/99 registered at Police Station E.O.W. Sagar District Sagar for the offence punishable under Sections 420 , 409 , 467 , 468 , 120-B of IPC and Sections 13(1)(d) & 13(2) of Prevention of Corruption Act.

(2.) As per the prosecution case, applicants in connivance with co-accused Smt. Shanti Swarankar who was posted as Women and Child Development Officer, Damoh prepared fake documents and by misusing their position embezzled the amount of Rs.30,000/- from the government fund.

(3.) Learned counsel for the applicants submits that the applicants are innocent and have falsely been implicated in the aforesaid offence. It is further submitted that alleged offence said to have been committed in the year 1993 while police prepared charge-sheet in the year 2019 and interrogation of the applicants are not required. The applicants are ready to deposit alleged amount of Rs.15,000/- each under protest. The applicants have no criminal past and they are ready to cooperate in the investigation and trial. In the event of arrest, their reputation will be ruined. Under these circumstances, applicant prays for anticipatory bail.