DILEEP SINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused case diary and material on record.

(2.) Let it be noted that the coordinate bench of this court had dismissed the applicant's first three bail applications filed under Section 439 of the Cr.P.C. on merits vide order dated 27.06.2016, 12.09.2016 and 04.01.2017 in M.Cr.C. Nos. 10102/16, 15509/2016 and 21231/2016.

(3.) According to the prosecution, on 29.12.2015, complainant Krishna Kumar Shrivastava, the Branch Manager of District Central Co-operative Bank Rewa, Branch Dabhaura (for short "the branch") has lodged the FIR alleging that during the period between 31.04.2013 and 31.03.2015 co-accused namely, Arun Pratap Singh and Ram Krishna Mishra were posted as Branch Managers and co-accused namely, Rambali Verma and THE HIGH COURT OF MADHYA PRADESH Ravendra Singh Tomar were posted as Clerks in the Branch. They having entered into a criminal conspiracy with co-accused persons including the applicant, had misappropriated a total sum of Rs. 6,41,88,475/- (Six Crore Forty One Lac Eighty Eight Thousand Four Hundred Seventy Five Rupees) of the Branch by means of various modes of transfer of money. The specific allegations against the applicant is that out of the said amount, he defrauded the Branch to the tune of Rs.67,56,986/- (Sixty Seven Lac Fifty Six Thousand Nine Hundred Eighty Six Rupees) by means of forged FDRs and pay-orders with the help of aforesaid employees/co-accused of the Branch.