Madhya Pradesh High Court
Hemant vs The State Of Madhya Pradesh on 14 May, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-14202-2018
(HEMANT Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 14-05-2018
Shri Madan Singh, Advocate for the applicant.
Shri Manish Awasthy and Shri Rajesh Tiwari, learned Govt.
Advocates for the Respondent/State.
Heard. Case diary perused.
sh This is the first bail application filed by the applicant under Section e 439 of the Cr.P.C. for grant of bail in connection with Crime ad No.814/17 registered at P.S. Rehli, District- Sagar for the offence Pr punishable under Sections 420, 467, 468,471 of IPC. As per the prosecution story, the applicant Hemant @ Ashish was a hy working as Dakpal at Sub Post Office, Rampur Branch district Sagar where on the basis of the forged documents, he had ad withdrawn Rs.37,90,500/- from the MANREGA account of M beneficiaries and misappropriated the aforesaid funds. It is submitted by the counsel for the applicant that the applicant is of innocent. He has not committed any offence. Investigation is over rt and trial will take time to conclude. Hence, he be enlarged on bail. ou Learned G.A. appearing on behalf of the Respondent-State opposed the bail application stating that there is strong evidence C against the applicant. A huge amount of poor beneficiaries has h been fraudulently withdrawn on the basis of the forged documents ig and if the applicant is released on bail, there is reasonable H apprehension that the applicant will flee away and tamper the evidence. In such circumstances, no fair trial will take place. Hence, the application be rejected. Having considered the contentions of the learned counsel for the parties and on perusal of the case diary, it appears that the allegations against the applicant is well founded. Looking to the facts and circumstances of the case and with a view to secure fair trial this Court is of the view that the applicant is not entitled to get the benefit of bail. If such type of corrupt persons are dealt with liberally, no good message would go to the society. Hence, this application is rejected.
(J. P. GUPTA) JUDGE Digitally signed by VIJAY LAKSHMI JHA vj Date: 2018.05.14 18:05:35 +05'30' sh e ad Pr a hy ad M of rt ou C h ig H