AMIT MISHRA Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2018-5-47
HIGH COURT OF MADHYA PRADESH
Decided on May 10,2018

AMIT MISHRA Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents


Referred Judgements :-

SANJAY CHANDRA VS. CBI [REFERRED TO]
NIMMAGADDA PRASAD VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]


JUDGEMENT

S.K. Gangele, J. - (1.)This is first application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant who has been arrested in connection with Crime No. 12/2015 registered at P.S. Dabhaura, District- Rewa for the offence punishable under Sections 409,420, 467, 468, 471, 201/34 of the IPC.
(2.)A scam had happened at Ddbhaura Branch of District Cooperative Central Bank Rewa. Near about 11 Crores rupees were illegally withdrawn with the connivance of then Branch Manager Ram Krishna Mishra. Number of persons involved in the scam.
(3.)The allegation against the applicant is that an amount of Rs. 20,00,000/- was deposited in the Bank Account of the applicant from Sundry account of the Bank and the applicant with the connivance of then Branch Manager had withdrawn the aforesaid amount. The applicant denied the fact that he had withdrawn the amount from his bank account. It is further submitted by the applicant that he had no knowledge about deposit of amount of Rs. 20,00,000/- in the bank account neither he had withdrawn the amount.


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