AKHILESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 438 of Cr.P.C for grant of anticipatory bail in connection with crime No.352/2022, registered at P.S - Barod, District - Agar (M.P) for offences punishable under Ss. 457, 380, 420, 467, 468, 471 of IPC.

(2.) It is alleged that the co-accused Chandrapal Singh is a civil Government Contractor. He had submitted FDRs of Rs.3,35,000.00 with Municipal Corporation, Barod towards security. As per the prosecution the aforesaid FDRs were stolen by the present applicant and forged documents were prepared with the collusion of the co-accused person. It is further alleged that the aforesaid FDRs have been encashed and the amount has been transferred in the co-accused person's company.

(3.) Counsel for the applicant submits that co-accused Chandrapal Singh, Government Contractor has been granted anticipatory bail on the condition of deposit of Rs.3,35,000.00 in the account of Municipal Corporation, Barod. He has placed reliance on order dtd. 25/1/2023 passed in M.Cr.C No.61793/2022. It is further submitted that in pursuant to the said order, co-accused Chandrapal Singh has already deposited the alleged defalcated amount in the account of the Municipal Council, Barod. He has filed receipts to show that amount of Rs.3,35,000.00 has been deposited in the account of Municipal Council, Barod.