CHANDRASHEKHAR PRASAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Upendra Kumar Yadav, learned counsel for the applicant as well as Mr. Rizwan Ahmed, learned AGA for the State and perused the material on record.

(2.) The instant bail application has been filed on behalf of the applicant, Chandrashekhar Prasad with a prayer to release him on bail in Case Crime No.122 of 2022, under Ss. 419, 420, 406, 467, 468, 471, 120-B, 504 and 506 I.P.C., Police Station - Bhatni, District - Deoria, during pendency of trial.

(3.) As per the allegations in the FIR, on 4/6/2021 when the informant went to his sister's place, he met one Sanjay. He was told by Sanjay that his nephew Chandra Shekhar Prasad is working in FCI Department and other persons are also required there in the department as employees. On the aforesaid, informant's brother-in-law namely Ram Kishan requested Sanjay to talk to Chandra Shekhar Prasad (nephew of Sanjay) to get few family members appointed in the same. On his request, when Sanjay managed a conversation of the informant with Chandra Shekhar Prasad, he was informed that Rs.3,50,000.00 per person will be required for the appointment in the FCI Department. The informant's brother-in-law requested for getting his son and nephew appointed and the informant requested for appointment of his son. Appointment letters were sent on the mobile of the aforesaid persons, seeing which the informant and his brother-in-law were asked to deposit some amount in the account no.38445012703. The informant Santosh Kumar deposited Rs.1,50,000.00 in the aforesaid account on 25/6/2021.