VIJAY BHARTI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This application under Sec. 439 Cr.P.C. for grant of bail has been filed by the accused/applicants who are languishing in jail since 1/10/2021 in connection with Crime No.333/2015 registered at Police Station Kanker, District U.B. Kanker for the offence punishable under Ss. 406, 420 and 34 of IPC; Ss. 3, 4 and 5 of the Prize Chits And Money Circulation Schemes (Banning) Act; Sec. 6 and 10 of CG Nikshepakon Ke Hito Ka Sanraksham Adhiniyam, 2005.

(2.) Prosecution case, in short, is that co-accused Tilak Markam has induced the complainant to invest money in the network marketing company and promised to get double money within 5 years. Thereafter, the complainant invested Rs.24.00 Lacs in the said Company. However, the accused did not return the money as promised and cheated the complainant. During investigation, it has been found that present applicants are Director of the said Company and they are involved in the aforesaid crime, therefore, they have been arrested.

(3.) Learned counsel for the applicants submits that the accused/applicants are innocent and have been roped in a false case. He further submits that there is no direct evidence against the applicants. The applicants are behind the bar since 1/10/2021 and since then one and a half year has been elapsed and final conclusion of the trial is likely to take some more time therefore, the applicants may be released on bail. He also submits that the applicants would abide all terms and conditions imposed on them while granting bail.