SAURABH RAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rakesh Pandey, learned Senior Advocate assisted by Sri Vijay Kumar Rai, learned counsel for the applicant, learned A.G.A. for the State and perused the material placed on record.

(2.) The present bail application has been filed by the applicant with a prayer to enlarge him on bail in Complaint Case No. 1381 of 2017, under Sections 420, 406, 504, 506 IPC, P.S. Kotwali, District Varanasi.

(3.) Counsel for the applicant has argued that the applicant is in custody since January, 2019 in pursuance to the summoning order issued in Complaint Case No. 1381 of 2017, instituted in the Court of A.C.J.M.-II, Varanasi, a copy of the complaint has been filed as Annexure-1 to the bail application. A perusal of the complaint shows that the allegations levelled against the applicant were that the applicant met the complainant and induced him to invest in the projects of Earth Infrastructure Limited, a company registered at Delhi, which has opened a branch at Varanasi. The applicant was lured to invest in the projects of the said Earth Infrastructure Limited and in pursuance to the inducement offered by the applicant, the complainant had issued four cheques amounting to Rs. 5,64,300/-, as disclosed in para 9 of the complaint filed.