G.S.AHLUWALIA,J. - (1.)This application under Section 439 of Cr.P.C. has been filed for grant of bail.
(2.)The applicant is in jail from 01/05/2020 in Crime No. 101/2013 registered at Police Station Ater, District Bhind for offence under Section 409 , 420 , 467 and 468 / 34 of IPC.
(3.)It appears that the offence was registered in the year 2013 and the applicant could be arrested only on 1-5-2020. The allegations in short are that Brihattakar Sahakari Sanstha Maryadit Para, Tehsil Ater, District Bhind had lifted seven quintal of wheat in access of what was allotted to the Society. The applicant was working as a seller. He has been taken into custody on 01/05/2020. It is submitted by the counsel for the applicant that it is incorrect to say that the applicant was absconding. In fact, he was working in the office of Manager, M.P. Madhya Keshtra Vidhyut Vitaran Company Limited Bhind on the post of Computer Operator and in support of his submission, the certificates issued by the employer have been placed on record.