MILAP CHAND BOTHRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application u/s 438 Cr.P.C., the petitioner, namely, Sri Milap Chand Bothra has prayed for pre-arrest bail apprehending arrest in connection with Panbazar P.S. Case No. 20/2020 under Sections 420/406 IPC.

(2.) Heard Mr. B.K. Mahajan, learned counsel for the petitioner and Mr. H.K. Sarma, learned Addl. Public Prosecutor for the State. Also perused the FIR and the documents annexed therewith as well as the case diary produced today.

(3.) Allegation made in the FIR was that a self-help group has been formed by the petitioner and the members of the self-help group have been depositing Rs. 15,000/- for two years and eventually a total deposited amount of Rs. 36 lakhs have been collected by the petitioner from the ten members of the group. However, the petitioner did not returned the said money, though it was alleged to be in his custody. The case diary does not reflect any cogent material to support the accusation.