INDRA KUMAR BHAGAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard finally.

(2.) As the accused/applicant is apprehending his arrest in connection with Crime No.172/2017 registered at Police Station Vidhan Sabha, Raipur for the offence punishable under Ss. 420, 34 IPC, he filed this application under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail.

(3.) Case put-forth by the prosecution, in brief, is that the applicant was employee of Pheonix Infra State International Ltd. Raipur (for short the "Company") and working as marketing agent. The complainant has invested the amount of Rs.5,78,030.00 in the Company in the year 2008 for purchase and construction of a plot but after passing of few days the Company was closed and absconded. It is alleged against the applicant that he has executed the said agreement having power of attorney on behalf of the Company. Thereafter, the complaint was registered against the applicant and other co-accused who were involved in the aforesaid crime.