MAHESHWAR SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The first bail application bearing M.Cr.C. No.7169 of 2016 was dismissed on merits on 22.03.2017. The second bail application bearing M.Cr.C. No.6850 of 2017 was dismissed on 28.11.2017 and lastly the third bail application bearing M.Cr.C. No.2007 of 2019 was dismissed on 22.04.2019.

(3.) As per the prosecution case, the applicant on behalf of BMA Wealth Creators Company took the franchise of the Company and the Company allured different persons and invited for investment with an allurement to double the same within a short span of time. When the amounts were deposited by various depositors, the present applicant used the same for his own and therefore failed to return the same on behalf of the Company and issued cheques which were bounced. It is alleged that the applicant projected himself to be part and parcel of the Company and received the amounts for his own use, thereby the fraud has been committed.