PARSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 7/4/2022 in connection with Crime No.543/2021 registered at Police Station Thandala, District Jhabua (M.P.) for commission of offence punishable under Ss. 419, 420, 409, 467, 468,471, 120-B of IPC and under Sec. 13 of the Prevention of Corruption Act.

(2.) Learned counsel for the applicant submits that at the time of occurrence of the offence i.e. since 16/2/2016 to 31/3/2017, applicant was posted at Branch - Bamania and he was transferred at Branch Thandala on 25/6/2019. As per prosecution case itself applicant himself reported the matter to the police on which FIR was lodged against the co-accused Pawan Dixit and others. Departmental Enquiry Committee in its report did not find the applicant liable for any irregularities. Applicant himself informed the department that he or his wife have not applied for any loan waiver scheme and he returned the cheque issued by the said bank. Applicant and his wife did not receive any amount from the loan waiver scheme. There was no form submitted by them claiming the aforesaid loan.

(3.) Learned Panel Lawyer for the respondent/State has opposed the application and submits that matter relates to embezzlement of huge money. Hence, no indulgence is warranted in the matter of grant of bail to the applicant.