STATE OF M.P. Vs. MANIKLAL SHAH

JUDGEMENT

(1.) THE State of M.P. has preferred this revision, against the non -applicant -accused, seeking the cancellation of the order of bail passed by Shri R.N.S. Chauhan, Second Additional Sessions Judge, Gwalior, in Case No. 3227/92, on 20.10.1992.

(2.) THE non -applicant is being prosecuted for the offences under sections 419, 420,467,468 and 120 -B, IPC for which Crime No. 258/92 was registered. On completing the investigation, the Police filed the challan against the non -applicant - accused and other accused persons on the allegations that in lieu of a planned conspiracy, under the forged drafts, the amount totalling to Rs. 19,56,000/ - was withdrawn from the Banks at Gwalior. Out of that amount Rs. 18,39,000/ - have been recovered by the Police from the non -applicant and other co -accused persons. Many bundles of currency notes had the slips and seals of the concerned Banks.

(3.) THE learned lower Court without calling for the case -diary and in the absence of the record, heard the bail application and very generously granted it.