NAKUL KUMAR SUDHANSHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the Bihar State Food and Civil Supplies Corporation Limited (hereinafter referred to as the 'Corporation').

(2.) The petitioner has moved the Court seeking pre-arrest bail in connection with Fatuha PS Case No. 312 of 2013 dated 12.09.2013 instituted under Sections 406, 420, 409, 467, 468 and 471/120(B) of the Indian Penal Code, 1860.

(3.) The petitioner along with others are accused of defalcation as a result of non supply of CMR for the paddy supplied to various rice mills.