PRADEEP KUMAR SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD . The first application for anticipatory bail was rejected on account of non filing of the affidavit. It is alleged that the applicant has not accounted for certain amount which he had released in his capacity as Shakha Prabandhak of Zila Sahkari Kendriya Bank Ltd., Shivpuri (Sewa Sahkari Sanstha, Group).

(2.) IN the facts and circumstances of the case, this application is allowed and it is directed that in case, the applicant appears before the Investigating Officer within a period of 15 days, and furnishes bail bond of Rs. 50,000/ with one solvent surety of like amount, he shall be released on bail for a period two months subject to the conditions enumerated under section 438 of CrPC.