NIKHIL KUMAR KOSLE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Regard being had to the similitude of the questions and crime number involved and on the joint request of the parties, these matters are analogously heard and are decided by this common order.

(2.) These first bail applications have been filed on behalf of the applicants under Ss. 439 of Cr.P.C. for grant of bail in connection with Crime No. 464 of 2021, registered at Police Station Telibandha, District Raipur (CG) for the offences punishable under Ss. 406, 409, 120-B and 420 of IPC.

(3.) The case of the prosecution, in brief, is that a Company, in the name and style of Helping Forever, run by its three Directors, namely, Nikhil Kumar Kosle, Shailendra Mishra (applicants herein) and one another co-accused person, namely, Shiv Sahu, was involved in providing loans and credit cards to the persons who are having requirement. It is the further case of the prosecution that a credit card was made available to the complainant, namely, Mohan Rao upto the limit of Rs.3,00,000.00 and, thereafter, only an amount of Rs.1,00,000.00 was disbursed to the said complainant and remaining amount i.e. Rs.75,000.00 has been taken as commission by the said company for getting issued the credit card and Rs.25,000.00 was taken in the name of processing fee and further Rs.1,00,000.00 was taken for the purpose of investment by the said company and the amount, as promised, has not been paid by the company to the complainant, therefore, the said complainant, namely, Mohan Rao lodged complaint at Police Station Telibandha, leading to registration of instant FIR against the three Directors of the said company and two employees/executive of the Axis Bank, namely, Jagmohan Sipka (applicant herein) and Navi Khan. Thereafter, all the accused persons were arrested by the police on 09/10/10/2021 and thereby committed the offence.