PIYUSH GOPAL BANDHOPADHYAY Vs. STATE

JUDGEMENT

(1.) This is an application preferred on behalf of the petitioner under Sec. 439 read with Sec. 482 Cr.P.C. for grant of regular bail in FIR No.76/2021, under Ss. 420/406/467/468/471/120B I.P.C. registered at Police Station: BOW.

(2.) The facts in brief, as per the complaint of Ravindra Pratap Singh, Authorized Representative of M/s New Waves Bio Fuels India Pvt. Ltd and M/s Trimurti Exim Pvt. Ltd. are that he was approached with a business proposal by one Daya Shankar Mishra. Mr. Mishra misrepresented to the complainant that he can use his high contacts to get work as there are lot of funds under the Make in India Programme. Additionally, he also introduced the present accused, a senior IFS officer in PMO, who is the head of Make in India Programme and his wife Shweta Shrout to the complainant. It is alleged that a loss of Rs.2.39 crores has been incurred by the complainant under inducement by the accused.

(3.) In terms of the direction of this court, learned APP for the state has supplied the copy of the updated status report dtd. 16/3/2023. However, the same is not on record.