BRIJENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 10/10/2021 in connection with Crime No.406/2021 registered at Police Station Chachoda, District Guna for offence under Ss. 420, 467, 468 and 471 of IPC.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, the applicant and co-accused person persuaded the innocent unemployed people on the pretext that they have got a contract of replacing the electric meters and therefore, they can grant of employment. On the said pretext they compelled the unemployed persons to deposit certain amount. It is alleged that thereafter, the forged appointment orders were also issued. It is submitted by the counsel for the applicant that according to the prosecution case, one Munna Singh had alleged that he had paid Rs.10,000.00 to the applicant but he has not supported the prosecution case and has turned hostile qua the applicant. It is further submitted that in all Rs.80,000.00 were allegedly collected from the unemployed persons and in order to show his bona fides, he is ready and willing to deposit some of the amount so collected from innocent persons. It is further submitted that co-accused Vikas Singh Rajpoot has already been granted bail by this Court by order dtd. 03/03/2022 passed in MCRC No.10082/2022. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.