MANDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.143 of 2022, under Ss. 420, 467, 468, 471, 504 and 506 IPC, Police Station Transit Camp, District Udham Singh Nagar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the applicant assured the informant to procure him visa for the admission of the informant in foreign schools. The FIR is quite in detail. According to it, the applicant had initially demanded Rs.15.00 Lacs. Rs.5.00 lacs were given in cash on 1/7/2021 to the applicant and the co-accused. Thereafter, the applicant gave an account number, in which total Rs.8,70,000.00 were deposited by the informant. The informant was given an offer letter. But, thereafter, no action was taken by the applicant and the informant neither got visa nor did he was supplied with any document pertaining to admission of the informant in foreign school and he has also returned the original documents of the informant. Subsequently, the informant approached the applicant. He declined to hear him and forced him out of the office.