VAISHALI VARSHIKAR Vs. VIJAY MOURYA

JUDGEMENT

(1.) The applicant has preferred this application under Sec. 439(2) of Cr.P.C. for cancellation of bail granted to the respondent No.1/accused by order dtd. 22/2/2021 passed by this Court in M.Cr.C.No. 4337/2021.

(2.) As per prosecution story, respondent no.1/Vijay Mourya had entered into an agreement to sell of the plot in question in favour of complainant/Vaishali and had received Rs.92,100.00 cash and bank draft of Rs.3.20 lakhs from her. Respondent no.1/ Vijay Mourya stated that he has purchased plot from co-accused Bherulal and paid the full consideration amount to him. When applicant with her husband went to meet Bherulal for registration of plot, he totally denied any kind of selling of plot by him. Finally sale deed was not executed by the respondent no.1/co-accused. Accordingly offence under Sec. 420, 406, 467, 468, 471 and 34 of IPC has been registered at police station Lasudiya Indore vide crime No. 1405/2019.

(3.) Learned counsel for applicant submits that the amount was paid to co-accused/respondent no.1 but he never deposited the amount of applicant in the society. Respondent no.1/Vijay Mourya is a habitual offender and has committed fraud with so many persons. Respondent no.1 misguided the court and took the relief of bail on 22/2/2021. The respondent No.1 is practicing various types of criminal acts regularly, he also influenced the investigation and challan has yet not been presented before the trial court. Respondent no. 1 has violated the terms and conditions of bail granted by this Court. Hence he prays that bail granted by this Court deserves to be cancelled.