RAVI KUMAR RASTOGI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mohit Singh, learned counsel for the applicant and learned AGA for the State.

(2.) The instant bail application has been filed on behalf of the applicant, Ravi Kumar Rastogi, with a prayer to release him on bail in Case Crime No. 331 of 2018, under Sections 420, 406, 467,468,471 IPC, Police Station Daurala, District- Meerut, during pendency of trial.

(3.) Allegations in the FIR are that alleged incident is said to have taken place at unknown time and date, for which the FIR was lodged on 13.06.2018 at 5.35 p.m. According to the prosecution case, it is alleged that in June, 2015, the informant after coming to know about an advertisement in the newspaper that under the Samajwadi Avas Yojna flats are being constructed, approached the office of AARVANSS Color City Pvt. Ltd. in association with Pratik Dealcom Pvt. Ltd. situated at Samauli Salempur, where she was informed by the applicant and other co-accused named in the FIR that if he books a flat in the aforesaid scheme, she would get a flat in three years. It is alleged that the informant booked a flat and made a total payment of Rs. 1,86,101/-. The last payment according to the informant was made by him on 11.02.2016. The information neither found any office of the company nor did she find any official of the company when she went to take possession in December, 2017. It is further alleged that the informant called the accused persons on many occasions and claimed her money back, but she was assaulted and abused. The informant allegedly gave an application at police station Daurala, but no action was taken. The informant further gave applications to various higher authorities, but no action was taken. The informant lastly gave an application to S.S.P., Meerut, through registered post on 01.02.2018, but no action was taken. Hence as such the application under Section 156(3) Cr.P.C. was filed on 23.04.2018.