TARA CHAUHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vishal Srivastava, the learned counsel for the applicant as well as Sri Anant Pratap Singh, the learned A.G.A. for the State and perused the record.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 93 of 2022, under Sec. 408, 409, 420-B I.P.C., registered at Police Station Vibhuti Khand, District Lucknow.

(3.) The aforesaid case has been registered on the basis of F.I.R. lodged on 26.002.2022 against eight named persons, alleging that under allurement of lucrative returns by making investment in Pisciculture, the informant was allured to make investment in Mountain Allaince Pvt. Ltd. Company. No amount was paid by the Company to the informant and a cheque given by the company was returned by the bank unpaid. The applicant was implicated because she was a Director of the Company.