PRIYA RANJAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Parikshit Saini, learned Advocate for the applicant and Mr. Saurabh Pandey, learned Brief Holder for the State of Uttarakhand.

(2.) This First Bail Application has been filed for grant of regular bail in connection with Case Crime No.356 of 2019, registered with Police Station Kotwali Roorkee, District Haridwar, for the offence punishable under Section 420 of the Indian Penal Code, 1860.

(3.) An FIR was lodged by the informant-Islam Ahmad Warsi on 25.05.2019 with the allegations that he was retired Government Employee and after retirement, he received post retiral benefits. On 20.05.2015, he received a phone call from an unknown person that if he will invest the amount in Coal India Advantage, he would get benefit of Rs. 60.00 lakhs. On such invitation, he invested Rs. 23,34,000/- from 20.04.2016 to 05.07.2017. Thereafter, he came to know that fraud had been committed with him and he was cheated.