AMRIT SHARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference. This is a common order for these matters.

(2.) The petitioners, namely, (1) Amrit Sharma; (2) Dipul Chamuah; (3) Papul Baruah and (4) Sitaram Pegu, have filed these applications under Section 438 Cr.PC praying for pre- arrest bail in the matter of Ghilamara Police Station Case No.51/2020 registered under Sections 406/408/409/420/34 IPC.

(3.) The informant herein is the Chief Executive Officer, Lakhimpur Zilla Parishad. The allegation pertains to irregularities in payment of wages to the beneficiaries of Pradhan Mantri Awaas Yojana-Gramin. The wages of some beneficiaries were misappropriated by using fake job cards. Complaint was made by 3(three) persons before the informant, on the basis of which the FIR was lodged. It is alleged that altogether wages of 79 beneficiaries were misappropriate. The Gaon Panchayat President had recovered an amount of Rs.2,30,000/- from different persons, who had misappropriated the money. The informant has alleged that Rs.7,25,561/- were misappropriated. The petitioner Dipul Chamuah and 2(two) other persons, namely Nitul Gogoi and Monuram Medok are specifically named as perpetrators of the said offence. The informant has further alleged that the petitioners Sitaram Pegu, Amrit Sharma and Papul Baruah are involved in this case.