DINESH KUMAY YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Abhay Raj Singh, the learned counsel for the applicant, Sri Anant Pratap Singh, learned A.G.A. 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. 317 of 2022, under Ss. 419, 420,408 I.P.C., registered at Police Station Mahmoodabad, District Sitapur.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 21/7/2022 against eight persons, including the applicant, alleging that the informant and his family members had made investments in STSSankalp Group under allurement of lucrative return but upon maturity the money was not refunded to the investors.