DHEER SINGH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) On behalf of the applicant, this petition is preferred under section 438 of the Code of Criminal Procedure for grant of anticipatory bail, as he is under apprehension of his arrest in connection with Crime No.229/2016 registered at Police Station Kampoo, District Gwalior for the offences of Section 408 of IPC.

(3.) According to the prosecution, the applicant is working as Lab Technician in the Government College, Chanderi (Ashok Nagar). As per the allegation, he has embezzled Rs.7,20,460/ - for which an FIR has been registered and investigation is being carried out. Sessions Court vide order dated 11.05.2016 has rejected the bail application on the pretext that the case pertains to embezzlement of government money.