NGESHWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first bail application under Sec. 439 of Code of Criminal Procedure, 1973 (herein after referred to as the Code) has been filed by the applicant for grant of regular bail in relation to Crime / FIR No.58 of 2024 registered at Police Station Thandla District Jhabua (M.P.) for commission of offence under Ss. 409 of IPC. The applicant is in jail since 1/6/2024.

(2.) As per the prosecution case, the applicant has allegedly embezzled the amount of Rs.34,000.00 being posted as Field Officer in LT Finance Company.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the crime. There is no criminal record of the applicant. There is no likelihood of absconding and tempering with the prosecution evidence / witnesses. Charge-sheet has already been filed; and if this applicant is enlarged on bail, he will abide by all the terms and conditions imposed by the Court, therefore, he may be released on bail.