AJINKYA.A.PATEL Vs. CENTRAL CRIME BRANCH

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Government Pleader for the respondent.

(2.) The petitioner is before this Court praying to enlarge him on bail in Crime No.144/2014 registered for the offences punishable under Sections 34, 120B and 420 of IPC.

(3.) From the perusal of the complaint it is revealed that the only allegation against this petitioner is that, he introduced one Fairoon who is accused No.1, who had obtained money from the complainant promising that he would secure a seat in Dr.Ambedkar Medical College, Bangalore and that, later the accused started threatening the complainant when he asked for refund of the amount on their failure to secure an admission for him in M.S.Course.