LAXMAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the applicant's first application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is arrested in connection with Crime No.320/2022 registered at Police Station-Maheshwar, District-Khargone (MP) fo r offence punishable under Ss. 420, 406, 120-B of the IPC. The applicant is in custody since 5/9/2022.

(3.) In the present case, the allegation against the applicant is of defalcation of Rs.6,93,675.00. and out of which, the material recovered from the applicant is of Rs.2,98,420.00 and thus, the remaining amount of Rs.3,95,255.00is still to be recovered from the applicant.