PREETI KRISHNA ACHARYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Section 438 CrPC, accused petitioner, namely, Preeti Krishna Acharya, has sought for pre-arrest bail in the event of her arrest in connection with Rangia PS Case No. 163/2020, under Sections 406/420/294 IPC.

(2.) Heard the learned counsel for both the sides.

(3.) According to the allegation in the FIR, the present FIR being the Secretary of Shibangi Self Help Group of Chepti Nakul Gaon Panchayat, obtained a loan amount of Rs. 1 lac from the Government, but although the Members have repaid the amount by depositing the same to the accused, but she did not return an amount of Rs. 48,000/-, which was received from the Members of the Group.