SOBHA RAI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 438 of the CrPC, petitioner Smti. Sobha Rai has sought for pre-arrest bail in connection with Uriamghat P.S. Case No.34/2021, registered under Sec. 468/471/408 IPC.

(2.) Heard learned counsel for both sides and also perused the connected Case Diary as well as the documents annexed.

(3.) The FIR alleged that the present petitioner being the elected Gaon Panchayat President of Koroighat G.P. Sarupathar in Golaghat District, mala fide released the amount for house under PMAY-G Scheme to one Muklesh Munsi, resident of Madhupur village instead of issuing the same to real beneficiary Kuddush Ali by way of forging certain documents. Now, the petitioner has submitted that there is no such authenticity in the allegation, inasmuch as, they have already directed to return the said money i.e. Rs.32,500.00 which was inadvertently remitted in the account of Muklesh Munsi.