HEMANT KUAMR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing. This is first bail application filed by the petitioner under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is in custody since 10.05.2019, in connection with Crime No.492/2019 registered at P.S.-Kotwali, Distt.-Hoshangabad, (M.P.) for the offence punishable under Section 420 of IPC.

(3.) A s per prosecution story, on 09.05.2019, the complainant Prem Prakash Parsaniya gave a written complaint against the present petitioner by alleging that petitioner-accused introduced himself, as Director of Unique Finance and Consultancy. He also told to complainant and other 34 persons that there are so many banks under him so, he is able to help for sanctioning the loan to them from bank but for this some amount will have to be deposited. Then, complainant-Prem Prakash Parsaniya and 34 other persons gave total amount of Rs. 22,88,140/- through cheque and cash to the petitioner but they did not get the loan amount. Thereafter, it came to knowledge of complainant and other person that the aforesaid Company is not registered. The amount which was given by the complainant and other 34 persons also did not return back by the petitioner. So, complainant lodged a complaint against the petitioner and police registered the aforesaid offence against the present petitioner and he has been sent to judicial custody.