LAWS(CHH)-2022-6-43

RAJNISH KUMAR PATEL Vs. STATE OF CHHATTISGARH

Decided On June 23, 2022
Rajnish Kumar Patel Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Earlier the applicant had filed MCRC No. 3036 of 2021 which was dismissed as withdrawn by this Court vide order dtd. 3/8/2021 with liberty to file a fresh application if the trial is not concluded within a period of 9 months from today.

(2.) The applicant has preferred this second bail application under Sec. 439 of Cr.P.C. as he has been arrested in connection with Crime No. 1131/2020 registered at Police Station Sarkanda, Bilaspur, C.G. for the offence punishable under Ss. 120-B, 406, 408, 420, 467, 468, 471, 34 of Indian Penal Code.

(3.) As per the prosecution case, the applicant along with other co-accused persons opened a fraud account No. 660300310000117 in the name of Right Water Solution (Proprietorship) in Bank of Baroda, Branch Khamtarai, Bilaspur. The accused persons obtained a total amount of Rs.20,98,098.00 from seven municipal corporations during the period from 22/8/2019 to 11/9/2020 without the knowledge of the said company and got the said amount fraudulently transferred in their account. On report being lodged to the above effect, the aforesaid offence has been registered against the applicant and other co-accused persons.