SHAIKHOM MANTRI MEITEI Vs. OFFICER IN CHARGE

JUDGEMENT

(1.) Heard Shri. N. Jotendro, learned senior Advocate appearing for the petitioner/ accused and Shri Samajit Hawaibam, learned Addl. Government Advocate appearing for the respondent.

(2.) By the instant application, the petitioner/ accused has prayed for releasing him on bail in connection with the case under FIR No. 17(5)2020 u/s 120B/471/420/34 IPC Heirok P.S considering his health condition.

(3.) The case of the police as narrated in the order dated 09-06-2020 of the Chief Judicial Magistrate, Thoubal is that on 06-05-2020 at 8 pm, one complainant, Shri Laishram Khamba Singh who is the Pradhan of the Heirok Part-I Gram Panchayat, lodged a written report stating that as per complaints made to him by the job card holders of MGNREGA, it is learnt that the petitioner/ accused has fraudulently withdrawn amounts from different accounts opened in the HDFC Bank, Thoubal Branch on 06-05-2020 in connivance with his associates.