VIVEK KUMAR SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this first bail application under Sec. 439 of Code of Criminal Procedure, 1973 in connection with Crime No. 93/2021 registered at Police Station Narayanpur, District Jashpur (C.G.) for the offence punishable under Ss. 420/34 of the IPC.

(2.) Case of the prosecution is that the applicant along with other co-accused, on the promise to provide job, obtained money from the complainant and other persons to the tune of Rs.19.00 lakhs and thereby cheated several persons. So, the offence has been registered.

(3.) Counsel for the applicant submits that the applicant is innocent and has been implicated in a false case. The applicant had purchased a motorcycle for Rs.1,72,900.00 financed from IDBI Bank on EMI. Co-accused Rohit Khakha has already been enlarged on bail vide order dtd. 01/04/2022 passed in MCRC No. 560/2022 by the coordinate bench of this Court. He submits that the applicant is a student and his examination is going to start from 02/05/2022, therefore, he prays to release the applicant on bail.