KUSHBOO SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As both these applications arise out of the same incident and crime number, i.e. Crime No. 22/2023 registered at P.S.- Torwa, District-Bilaspur(CG), they are heard analogously and are being decided by this common order.

(2.) These are the first bail applications filed by the applicants under Sec. 438 of the Code of Criminal Procedure, 1973, for grant of anticipatory bail, who have apprehension of being arrested in connection with Crime No. 22/2023, registered at Police Station' Torwa, District Bilaspur (CG) for the offence punishable under Ss. 420, 467,468 read with Sec. 34 IPC.

(3.) Case of the prosecution, in brief, are that on 10/1/2023 complainant Rakhi Khanna lodged the written complainant in Police Station Civil Lines, Bilaspur alleging that his son Akash Khanna was admitted in Prime Cricket Academy for taking training in cricket. It is alleged that the applicants have allured the local residents to participate their children for playing cricket in their academy with an impression that they were helping the students to grow their life in the filed of cricket and they will be selected in under-14, under-16 and under-23 aged team. They have taken the money through cash as well as UPI transaction. It is also alleged that the applicants have issued forged letter of Baldev Singh, Minister of Sports of Chhattisgarh Government as well as forged signtaure of GD Gupta, Secretary Ministry of Sport. They have also issued forged letter indicating that selection of complainant's son in T-10 world cup cricket to be held at Malasiya. This letter has been issued to all the parents. It is alleged that the applicants on the assurance of selection and for providing cricket kit have cheated many persons and received Rs.14,000,00.00 from the complainant, Rs, 4,10,000/- from Sangram Singh Rajput, Rs.12,70,000.00 from Manjusha Lal, Rs.2,50,000.00 from Aryan Chavda, Rs.7,000,00.00 Shilu Parichha, Rs.7,00,000.00 from Ajay Kumar, Rs.5,00,000.00 from Anil Paroha, Rs.6,60,000.00 from Subodh Dubey, Rs.15,800.00 from Jai Prakash Prashad, Rs.2,43,600.00 from Mukesh Pandey and received total Rs.61,49,400.00 from the complainants. Later on, neither the children of these persons were provided any opportunity to participate in any State Level Cricket Tournaments or in IPL nor money was refunded to the complainants. On the basis of the written complaint, FIR has been lodged against the applicants. In MCRCA No. 1231 of 2023