- (1.) Heard learned counsel for the parties. Petitioners are accused in a case registered under Sections 467, 468, 471, 420, 409 & 406/34 of the Indian Penal Code.
(2.) There is allegation that the petitioner along with other co-accused persons defalcated Rs.6,93,697/- in MNREGA Project.
(3.) It is submitted that the defalcated money has already been deposited jointly by all the accused persons. The other co-accused namely Rajesh Kishore Narayan and Vinay Kumar, against whom there is similar allegation, have been granted anticipatory bail by a Bench of this Court vide A.B.A. No.1900 of 2011 dated 23.06.2011. Another co-accused, namely, Arbind Singh @ Arvind Singh has also been granted anticipatory bail by a Bench of this Court vide A.B.A. No.1783 of 2011 dated 14.07.2011. Learned counsel for the State opposed the prayer for bail.;