YEAMIR ALI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Sen Choudhury, learned counsel appearing for the petitioner. Also heard Mr. R. Datta, learned P.P. appearing for the respondent-State.

(2.) This application has been filed under Sec. -438 of the Cr. P.C. for granting pre-arrest bail to the accused-petitioner in connection Irani Police Station Case No.86 of 2022 filed under Sec. -409 of IPC.

(3.) The fact of the case is that on 29/10/2022 at about 2327 hours, Block Development Officer, Gournagar RD Block, Unakoti, Tripura lodged a written compla9int to the officer in charge of Irani police station stating inter alia that during the financial year of 2016-2017 and 2019-2020 the accused petitioner had misappropriated government money of Rs.36,85,522.00 IN CONNECTIO with 40 nos. of sinking of ordinary hand pumps and 13 nos. of bamboo palasiding works as well as excess payment to the amount of Rs.1,67,332.00 for 13 nos. of bamboo palasiding works made by the then implementing officer i.e. the petitioner herein who was in charge of Srinathpur Gram Panchayat under Gournagar R.D. Block and the said complaint was treated as FIR and registered as Irani P.S. Case No.86 of 2022 under Sec. -409 of the IPC.