DEVENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks benefit of regular bail pending trial in case FIR No. 122 dated 08.04.2015, under Sections 409, 420, 467, 468, 471 of Indian Penal Code, registered at Police Station Safidon, District Jind.

(2.) Counsel for the parties have been heard.

(3.) Allegations in a nutshell are that the petitioner having abused his authority and position while holding the post of Sarpanch has allegedly misappropriated a sum of Rs. 4 lacs approximately and which funds were meant for distribution amongst the old age pensioners of the village.