SHAMBHU NATH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Applicant Shambhu Nath, who is in judicial custody in connection with Case Crime No. 259 of 2018 u/s 420, 467, 468, 471 of IPC, registered at P.S. Kotwali, District Dehradun, has sought his release on bail.

(3.) As per prosecution story, on 6/6/2018 the complainant lodged a report, mentioning therein that he is posted as Deputy Manager in Smt. Kalawati Nyas Dharamshala, Park Road, Dehradun. The accused used to stay in Dharamshala of the complainant every month for 3-4 days. Accused disclosed to the colleague of complainant that there are vacancies in Secretariat of Government of India, Delhi for the post of Junior Clerk. The son of the complainant was unemployed and accused demanded Rs.3.00 lakhs for getting employed the son of complainant and demanded Rs.50,000.00 as advance. On 4/4/2017 complainant gave Rs.50,000.00. In the same way other relatives of the complainant on believing the complainant, the accused grabbed huge amount of Rs.20.00 lakhs of the complainant and his relatives on the pretext of providing job to the son of the complainant and other relatives of the complainant. Hence, the FIR was lodged on 7/6/2018.