RATNAKAR UPADHYAY Vs. STATE OF U P

JUDGEMENT

(1.) By means of the present bail application, the applicant, who is indicted in Case Crime No. 341 of 2014, under Sections 420, 467, 468,471 IPC, P.S. Kotwali, District Allahabad has sought his liberty of bail.

(2.) The prosecution story in nut shell is that the applicant, who is said to be Manager of alleged fake trust in the name and style of 'Kashiram Educational Trust', Lucknow involved with others in advertisement of inviting applications for appointment of teachers in which several people including relations applied by taking the application costing Rs. 450/- along with a demand draft of Rs. 20,000/- each was taken in the name of Kashiram Educational Trust, Lucknow payable at State Bank of India and others branches at Lucknow for offering job to them. It is alleged that the family members of complainant had also applied and deposited the required fees as aforesaid. But the said Trust duped the informant and committed a fraud, for which an FIR was lodged by the complainat on 3.12.2014 against the applicant and others vide Case Crime No. 341 of 2014, Under Sections 420,467,468,471 IPC at P.S. Kotwali, District Allahabad.

(3.) Heard Mr Rajiv Lochan Shukla, learned counsel for the applicant, Mr S. K. Mishra, learned counsel for the victim, learned AGA and have gone through the material placed on record.