RANA BHADRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed for grant of regular bail in respect of the First Information Report No.191 of 2018, registered at police station Kotwali Haridwar, District Haridwar under Sec. 420 of the Indian Penal Code, 1860.

(2.) Informant/victim filed an Application under Sec. 156(3) of the Code Criminal Procedure, 1973 before the concerned Magistrate alleging that the present applicant is a Director of Vibgyor Group of Company. The Head Office and Registered Office of this Company are in Kolkata. Present applicant, CMD (co-accused) and other Directors of this Company (co-accused persons) had opened an Office of the said Company in Haridwar about four years back. They took money from the applicant and other persons by luring them with job and other benefits, but, by not returning their money even after maturity, they grabbed crores of rupees. First Information Report was registered on 5/4/2018, against the applicant and other co-accused persons.

(3.) Heard Mr. Sanpreet Singh Ajmani, learned counsel for applicant through video conferencing and Mrs. Manisha Rana Singh, learned A.G.A. for State.