KRISHNA VINAYAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The aforesaid bail applications are being disposed of by this common order as they arise out of same incident. However, looking to the nature of the case, separate order is being passed in the aforesaid cases.

(2.) The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No.113/2022 registered in Police Station Raghunathnagar, District Balrampur-Ramanujganj for offence under Sec. 420 and 120-B of the IPC.

(3.) Prosecution case is that complainant Ramnaresh Sahu and Raj Kumar Kushwaha have lodged an FIR on 3/8/2022 at Police Station Raghunath Nagar, District Balrampur-Ramanujganj alleging that the accused persons have conspired to sell the land/plot(s) situated at Siltara, Raipur to the complainant and other 38 persons and in fraudulent manner, obtained a sum of Rs.56,80,320.00 through NEFT transfer. Thereafter the accused persons neither given the plot nor returned the amount, and sale deed has also not been executed in favour of the affected persons and thereby they have cheated the complainant and other persons.