SANDEEP SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed on behalf of the applicant/accused under Sec. 482 of B.N.S.S. for grant of anticipatory bail apprehending his arrest in connection with Crime No.101/2025, registered at Police Station Raneh, District Damoh (M.P.) for the offences punishable under Ss. 420, 406, 409, 34 of IPC.

(2.) As per the prosecution story, on 24/10/2025, the District Project Manager submitted a written complaint against the present applicant wherein it was alleged that loans were withdrawn through Self-Help Groups and government funds were misappropriated. Therefore, the offence has been registered against the present applicant and other co-accused persons under aforesaid Sec. .

(3.) Learned counsel appearing for the applicant submitted that applicant has been falsely implicated in the present case. It is alleged against the applicant that he was the Incharge Block Manager and he had transferred the account of the self help group to the other accounts. Counsel for the applicant submits that the allegation against the applicant is incorrect. It was not his duty to verify the transfer. There is no need of custodial interrogation of the applicant. In these circumstances, applicant may be granted anticipatory bail.