VIJAY BIJOY MAJUMDAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicants have preferred the bail application under Section 439 of the Cr.P.C., as they are arrested in connection with Crime No.79/2021, registered at Police Station- Janjgir, District- Janjgir-Champa (C.G.) for the offence punishable under Sections 420, 467, 468, 34 of the Indian Penal Code.

(3.) As per the prosecution case, the applicants claiming themselves to be belonging to SSR Industries and Telecom Industry induced the complainant Shailesh Singh Kachhwaha by calling him and sending messages in his mobile number assuring him of establishing mobile tower of Airtel Company on his land. They obtained different amounts in installments from November, 2020 onwards from the complainant, the total amount being Rs. 39 lacs.