SANJIV BARANWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this first bail application under Section 439 of CrPC, as he is arrested in connection with Crime No.62/2020, registered at Police Station Moudhapara, District Raipur (CG), for the offence punishable under Sections 420, 467, 468 and 471 read with Section 34 of the Indian Penal Code.

(3.) The applicant Sanjiv Baranwal and co-accused Arun Jain are partners in the Firm namely; Laxmi Traders. They allured by giving false assurance to the complainant that if he invests amount in the business of supply of Masks and PPE (Personal Protective Equipment) Kits he can earn some income. On this assurance Asim Rathore invested Rs.6,11,700/- which was paid to Oscar Enterprises, Delhi for supply of Masks and PPE Kits, however, later on Oscar Enterprises paid the amount to the present applicant and PPE kits and Masks were not supplied.