DEVENDRA KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is applicant's first application under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail, as he is apprehending his arrest in connection with Crime No.58/2023 registered at Police Station-Economic Offence Wing, District Ujjain (MP) for offence punishable under Ss. 409, 420, 467, 468,471 and 120-B of the Indian Penal Code and under Sec. 7 of Prevention of Corruption Act, 1988.

(3.) Allegation against the applicant is that he was posted as Deputy Manager of State Bank of India, Branch- Magariya, Shajapur wherein gold loan of Rs.1,02,51,252.00 was extended to about various persons.