HARISH GEHLOT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the repeat (THIRD) application filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.95 of 2023 registered at Police Station - Bherugarh, Ujjain, District Ujjain (M.P.) for commission of offences punishable under Ss. 409, 420, 467, 468, 471 and 120-B read with Sec. 34 of the Indian Penal Code,1860 (herein after referred to as IPC) on the basis of change in the circumstances. The applicant is in custody since 22/3/2023. Earlier bail application Miscellaneous Criminal Case No.45685 of 2023 of the applicant was dismissed by this Court vide order dtd. 8/11/2023.

(2.) As per the prosecution story, applicant along with main accused Ms. Usha Raj, who was working as Jail Superintendent and posted at Bhairavgarh Jail, Ujjain, misappropriated the provident fund money to the tune of Rupees Fifteen Crores of various employees. Smt. Usha Raj opened a joint account with her daughter i.e. Utkarshini Raj and also took Locker No.1 in the State Bank of India. The Police found some cash, ornaments and properties document in the said locker.

(3.) The allegation against the present applicant is that an amount of Rs.2,00,000.00 was transferred to his account by one Ripudaman Raghuvanshi and the same amount of cash was recovered from his possession.