ANSHUMAN SRIVASTAVA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Dharmendra Gupta, the learned counsel for the applicant, Sri Jayant Singh Tomar, the learned AGA-I for the State and perused the records.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in an FIR bearing Case Crime No. 291 of 2021, under Ss. 120-B, 406, 420, 467, 468, 471, 504 and 506 IPC, Police Station Mahanagar, Lucknow.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 6/11/2021 against three persons, including the applicant, stating that the informant is a doctor working in a nursing institute on the post of Professor Nursing. The applicant was known to him since the year 2011 and in the year 2019, he told the informant that he was running a placement agency, through which several persons got employed in government service. The informant paid a total of Rs.67.00 lakh for getting his brother, nephew and wife employed and several other persons paid money for getting employed through the informant. The FIR further states that when the persons could not get employment, the informant had signed promissory notes for refund of money.