VIJAY KUMAR SINGH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.163 of 2018 under Section 420/468/471 of the IPC, P.S. Crime Branch.

(2.) Allegations are that one Pappu Yadav, the co-accused, had promised to secure job in a Government Corporation for which he asked for Rs.3 lakhs. Part of the amount was deposited in his account and part of the amount was deposited in the account of the petitioner. As per the investigation, approximately Rs.1,55,000/- has been deposited in the account of the petitioner

(3.) Learned counsel for the petitioner submits that petitioner has been falsely implicated. He submits that there is no allegation that petitioner ever demanded any money or made any such assertion to any person. He further points out that the co accused Pappu Yadav has already been admitted to anticipatory bail by the Trial Court and he has refunded the entire amount of Rs.3 lakhs to the complainant.