RAJESH SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The accused! applicant has preferred this bail application under Section 438 of the Cr. P.C., apprehending arrest in Crime No. 110/2004 registered at Police Chowky- Vishrampuri, PS Keshkal, Bastar, (CG) for commission of the offence punishable under Section 420 of the IPC, for releasing him on anti-cipatory bail.

(3.) It is alleged that the applicant obtained Rs.1,650i- from Shri B.R. Kashyap alluring him that after one year he will get Rs. 20,000!- or a Motor cycle by Demonet Marketing & Retail Trading Company Pvt. Ltd., but after lapse of 15 months, till now neither the amount nor the vehicle has been given to him. Con-tention of the applicant is that he is the authorized agent of Demonet Marketing & Retail Trading Company Pvt. Ltd, who after receiving the amount, has deposi-ted the same in the said company. There is nothing to show that Demonet Marke-ting & Retail Trading Company Pvt. Ltd., is a fake one.