CHANDAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard with the aid of case dairy.

(2.) This is first application under Section 438 of the Cr.P.C. for grant of anticipatory bail. Applicants Chandan Singh and Keshari Singh apprehend their arrest in connection with Crime No.13/99 registered at Police Station E.O.W. (Arthik Aparadh Prakostha Cyber) Ikai Sagar, District Sagar for the offence punishable under Sections 420 , 409 , 467 , 468 , 88 , 120-B of IPC and Sections 13(1)(d) and 13(2) of Prevention of Corruption Act.

(3.) As per the prosecution case, applicants Chandan Singh and Keshari Singh who were posted as President and Treasurer of Block, Patera respectively by misusing their position embezzled the amount of Rs.30,000/- from the government fund.