ARINDAM LODH, J. - (1.)Heard Mr. Somik Deb, learned senior counsel assisted by Mr. A. Baran, learned counsel appearing for the appellant. Also heard Mr. R. Datta, learned P.P. assisted by Mr. S. Debnath, learned Additional P. P. appearing for the State-respondent.
(2.)This is an application under Sec. 438 of the Code of Criminal Procedure, 1973, for granting of pre-arrest bail, in favour of the petitioner, in connection with Khowai PS case no. 2021 KHW 052 registered under Ss. 409 and 420 of the Indian Penal Code, 1860.
(3.)It is stated in the FIR that the petitioner has misappropriated government funds provided to her for implementation of various government schemes through the NGO of the petitioner. The petitioner has submitted utilization certificate time to time. However, the FIR maker found discrepancies in the utilization certificates and the fund provided by the Government.
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