MAHKAR SINGH NAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in connection with F.I.R. No.272 of 2021, registered at police station I.T.I., District Udham Singh Nagar under Sec. 420 of the Indian Penal Code, 1860.

(2.) As per the allegations of the First Information Report, Purl-Plus Infra Venture Ltd. was a company. Present applicant and two other persons were the directors of the said company. The said company had launched a scheme of five plans in which the informant had deposited Rs.8100.00 and his wife had deposited Rs.10,000.00. Others had also deposited money. The said company closed its office without returning their money.

(3.) Heard Mr. M.K. Ray, learned counsel for applicant and Mr. Pramod Tiwari, learned Brief Holder for the State.