RAJNIKANT SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Daya Shanker Mishra, learned senior counsel assisted by Shri Chandrakesh Mishra for the applicant, Shri Ghanshyam Das Mishra, learned counsel for the informant and Shri D.P.S. Chauhan, learned A.G.A. for the State.

(2.) The instant bail application has been filed by the applicant seeking his release on bail in Case Crime No. 292 of 2022 under Sec. 406, 419, 420, 467, 468, 471 and 120-B IPC police station George Town, Prayagraj.

(3.) Brief facts of the case are that on 8/8/2022 the informant Smt. Shikha Mishra has lodged the instant FIR stating therein that an advertisement was issued for filling up of the post of Asstt. Teacher (English) in Shri Shakti Vidyapeeth, Junior High School, Bendo Karchchana, Allahabad. The applicant was the Manager of the said Institution/School at that point of time. In pursuance of the said advertisement she went to the School and met the applicant. Thereafter the applicant has taken her to his house where they talked to each other and also other family members of the applicant. Thereafter she had applied for the said post and in connection with the appointment on the said post the applicant and his wife has demanded Rs.20,00,000.00 and the deal was finalized for Rs.15,00,000.00 and informant has given Rs.15,00,000.00 in cash in the presence of the family members of the applicant. Subsequently though the appointment letter was issued in her favour. However, a further demand of Rs.5,00,000.00 was made stating that only after making the payment of Rs.5,00,000.00 she will be allowed to join in the School. She could not fulfil the demand of of Rs.5,00,000.00 therefore she was not allowed to join in the School. Thereafter neither she has been allowed to join in the School nor the amount of Rs.15,00,000.00 paid by her has been returned. Therefore, after about 6 years of the incident the instant F.I.R. has been lodged by the informant against the applicant and other family members of the applicant.