Ravindra Singh, J. - (1.) Heard Sri V.M. Zaidi, learned Counsel for the applicant, learned A.G.A. for the State of U.P. and Sri Zafar Abbas, learned Counsel for the complainant.
(2.) This is second bail application. Crl.Misc. I Bail Application No. 9592 of 2005 has been rejected by this Court on 15,9.2005, considering the case on its merit.
(3.) From the perusal of the record, it appears that in the present case there is embezzlement of a huge amount of Rs. 6, 12,842/- of Gram Panchayat. In this case, an enquiry was conducted under the authority of District Magistrate, Kioradabad on an application moved by the villagers in which the irregularities had been done by the applicant and the fund of the Gram Sabha was misappropriated, after intensive and proper enquiry it was found that the Pradhan of the village misappropriated the aforesaid amount. Thereafter Block Development Officer, Asmauli was instructed by Chief Development Officer to lodge the F.I.R. against the applicant and other co-accused persons. The applicant was Gran Pradhan. The applicant challenged the F.I.R. of this case in Crl.Misc.Writ Petition No. 9234 of 2005 , the same was dismissed by this Court oh 25.1.2005 but In another Writ Petition No. 53111 of 2004 filed by the applicant , this Hon'ble Court had directed the District Magistrate to make a fresh enquiry against the applicant. On that direction, the Executive Engineer, Nalkoop Mandal was appointed Enquiry Officer and as per enquiry it was found that the applicant and other co-accused had embezzled the total amount of Rs. 6,12,642/-. The applicant is hard core criminal, about 12 criminal cases have been registered against him.;