JUDGEMENT
Sanjay Kumar Singh, J. -
(1.)Heard learned counsel for the applicant, learned Additional Government Advocate representing the State and perused the record of the case.
(2.)By means of this application, the applicant, Narain Singh, who is involved in Case Crime No. 251 of 2019, under Sections 420, 409 and 120-B IPC, Police Station-Gunnaur, District-Sambhal, is seeking enlargement on bail during the trial.
(3.)It is submitted by learned counsel for the applicant that the main allegation as per the prosecution case is that co-accused Anil Kumar was Gram Pradhan, who was suspended and subsequently his financial and administrative power has been seized. Thereafter he in collusion with co-accused Akash Kumar (Secretary of Gram Panchayat) has issued 12 cheques after seizure of his financial and administrative power to different persons, which were presented at Punjab National Bank, Branch-Babrala, District-Sambhal for encashment and as such, an amount of Rs. 11,22,496/- has been withdrawn despite order for stop payment. Thereafter F.I.R. dated 28.05.2019 has been lodged against three persons, namely Anil Kumar, suspended Gram Pradhan; Akash Kumar, Secretary, Gram Panchayat-Pawari and Narain Singh (the applicant), Branch Manager, Punjab National Bank, Branch-Babrala.
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