VAIBHAV KELA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Sunil Kumar Singh, the learned counsel for the applicant, Sri J.L. Maurya, the learned State Counsel as well as Sri Amit Srivastava, learned counsel for the informant and perused the record.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 184 of 2023, under Sec. 406 and 420 I.P.C., registered at Police Station Mohanlalganj, District Lucknow.

(3.) The aforesaid case has been registered on the basis of F.I.R. lodged on 14/4/2023, alleging that the informant had paid Rs.9,77,497.00 for purchasing a plot from Pressa Promoter and Retailer, through the applicant and besides the aforesaid amount, he has paid Rs.5,23,000.00 in cash. However, no date of making the aforesaid payment has been disclosed in the F.I.R. The informant had stated that neither his money was refunded nor was a conveyance deed executed in his favour.