RAJNISH GOUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In the absence of learned counsel for the parties, the matter is considered on the basis of case diary and the averments made in the application by the applicant.

(2.) This is the first application under Sec. 439 of Cr.P.C for grant of bail. Applicant Rajnish Gour was arrested on 30/11/2021 in connection with Crime No.10/2019 registered at Police Station Singhpur Distt. Shahdol (M.P.) for the offences punishable under Ss. 409, 420, 34 of IPC.

(3.) As per the prosecution case, it is alleged that applicant in connivance with co-accused misappropriate the government fund.