KISHANLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No. 273/2020 registered at Police Station - Nawgaon, Dhar (M.P.) under Ss. 409, 420, 467, 468, 471, 120-B & 34 of IPC and Sec. 4 & 6/1 of M.P. Nishpekshon Ke Hiton Ka Sanrakshan Adhiniyam.

(2.) It is submitted that similarly situated co-accused persons namely, Dinesh, Deepak Gehlot and Dinesh Nayak have already been granted bail by this Court. The applicant is a Director of Sun Shine Hightech Infracon Ltd. It is alleged that the said company had invited huge investment from the beneficiaries and thereafter the amount has been siphoned and the company has been closed.

(3.) It is submitted that the applicant has not played any role in the aforesaid transactions. He had already resigned from the post of Director in the year 2017. The main allegation is against Director Ramesh Chandra, who had signed the policies. No amount has been received by the applicant in his personal account. The applicant is in jail since 6/9/2021, the investigation has been completed and the charge-sheet has been filed.