MAHESH GROVER, J. - (1.) THIS order will dispose of three petitions bearing CRM nos. M- 34660, 35090 and 38585 of 2012 in which prayer for regular bail has been made on account of the petitioners facing prosecution in a case registered vide FIR no. 299 dated 13.10.2010 under Sections 409, 420, 201, 120-B IPC at Police Station Kundli, District Sonipat.
(2.) PETITIONER in CRM no.M-38585 of 2012 Phoolpati was the elected Sarpanch of a village and was accused of having mis-appropriated funds intended for the benefit of the village alongwith her two other co- accused one of whom is husband of the said Sarpanch. Learned counsel for the petitioners have pleaded innocence and have stated that they are in custody since August, 2012 and that charge has been framed against all of them. That apart it has been contended that husband of Sarpanch namely Daya Chand has been charged with Section 201 Cr.P.C and not for the substantive offences mentioned in the FIR.
(3.) THE prayer has been opposed by the learned counsel for the respondents who has stated that the petitioners are involved in embezzling and misappropriating public funds and therefore do not deserve the concession of bail.;