DHARMRAJ YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Diwan Saifullah Khan, learned counsel for the applicant; Sri Amarnath Tripathi, learned counsel for the informant and Dr. S. B. Maurya, learned AGA for the State-respondent.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 132 of 2023, under Ss. 409, 420 IPC & 66 D IT Act, Police Station Lalpur, District Varanasi, during pendency of the trial in the court below.

(3.) FIR of the present case was lodged against the applicant and according to the FIR, applicant is the Proprietor of Real Estate Firm, Devesh Real Estate and after retirement, informant shown his desire to make investment and on the instigation of the applicant, he gave him Rs.14,40,000.00 and after receiving the money, applicant also provided him plot booking receipts but applicant neither provided plot to the informant nor returned his money.