- (1.) Heard Sri Kaustubh Srivastava, learned counsel for the applicant as well as Sri G.P. Singh, learned AGA for the State and perused the material placed on record. This Bail application has been moved seeking bail in Case Crime No. 18 of 2006 under sections 409, 419, 420, 466, 468, 471, 201, 218 120B/34 IPC and 13(2) of Prevention of Corruption Act, Police Station Dokahi (Dokati), District Ballia, during the pendency of investigation.
(2.) It is argued by the learned counsel for the applicant that in the year 2001 a scheme was launched by the Central Government in the name of Sampoorna Grameen Rozgar Yojna (SGRY) of which present applicant was posted as Chief Development Officer at the relevant point of time.
(3.) As per F.I.R., it is alleged against him that between 2002-03, an amount of Rs. 9,90,680/- and the food-grains worth Rs. 10,45,500/-, which were to be paid to the beneficiaries were misappropriated by applicant along with 81 other person. It is argued by learned counsel for the applicant that general allegations had been made against him though there is no specific amount attributed to him which is stated to have been personally misappropriated by him. He remained posted at Ballia from 2001 to 2008. Pertaining to the said scheme, several F.I.Rs. were lodged against several I.A.S. and P.C.S. Officers who were posted during that time.;