ANCHIT SHARMA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner under Section 438 of Cr.P.C., seeking anticipatory bail and to direct the respondent-police to release him on bail in the event of his arrest for the offence punishable under Sections 419, 420, 468 read with Section 34 of IPC registered in respondent police station in Crime No. 161/2016.

(2.) Heard the arguments of the learned counsel appearing for the petitioner, so also the learned High Court Government Pleader appearing for the respondent-State.

(3.) The main allegation as per the complaint averments is that the petitioner, promising to get the medical seat to the daughter of the complainant asking to pay a total amount of Rs.40 Lakhs, collected Rs.23 Lakhs from the complainant and thereafter, without getting the seat he has cheated the complainant.