MADAN GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first application filed by the applicant under Section 439 of Code of Criminal Procedure for grant of bail.

(2.) T h e applicant is in jail since 8.1.2020 in connection with Crime No.6/2020, registered at Police Station-STF, District-Bhopal for offence under Sections 420 , 467 , 468 , 471 , 120-B of IPC.

(3.) The case of the prosecution, in short, is that, the applicant along with other co-accused persons run a racket of providing false Government employment to unemployed persons. They used to trap the unemployed persons by alluring them for providing employment and received the illegal money for that purpose. One Radheshyam Lovewanshi, who was trapped in the above mentioned racket, lodged a report wherein it is alleged that one Vashudev Mohane allured him for providing employment in FCI department on the post of Supervisor. Complainant Radheshyam Lovewanshi along with his relatives Radheyshyam S/o Lalchand Lovewanshi and Naval Singh each provided a sum of Rs.3.5 Lacs to Vashudev Mohane for getting employment in FCI department. One co-accused Prakash took all three persons to Sunam (Haryana), where another co-accused Gaurav met them and provided forged appointment letters to them. All the victims deposited the money in the account of co-accused Vasudev Mohone. Thereafter, co-accused persons stopped them from joining the training and sent all the victims to Chatra (Jharkhand). The accused persons repeated the same act with the victims at Jharkhand also. When the victims asked the accused persons to return the money, they refused to return the money.