GANESH CHAND SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.193/2018 registered at Police Station Bamanwas, District Sawai Madhopur for the offence(s) under Sections 420, 467, 468, 471 and 120-B IPC.

(2.) Learned counsel for the petitioner submits that the petitioner has joined the investigation as per direction of this court. Ram Charan Sharma had embezzled crores of rupees. Allegation against the petitioner is that he had performed his supervisory duties as per norms. Petitioner is a retired person and Departmental Enquiry is pending against him.

(3.) Learned Public Prosecutor has opposed the bail application.