RAJENDRA PRASAD MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Kuldeep Bajpai, the learned counsel for the applicant, Sri Arpit Kumar, learned AGA for the State and perused the records.?

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 133 of 2022, under Ss. 419, 420, 409, 109, 406 IPC, Police Station Baddupur, District Barabanki,

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 9/6/2022 against two persons, not including the applicant, stating that the informant had made some investments in STS Company, of which one named accused person Atul Kumar Verma is a Director and the other accused Om Prakash Verma is an agent. The FIR was lodged when the informant could not get the return on the investment.