OM PRAKASH LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application under Sec. 439 Cr.P.C. filed on behalf of the applicant.

(2.) The applicant is in custody since 30/07/2021 in connection with Crime No.141/2021 registered at Police Station Gulabganj, District Vidisha (M.P.) for the offences punishable under Ss. 419, 420, 467, 468, 471 Indian Penal Code.

(3.) As per prosecution story, the applicant along with co-accused involved i n the fraudulent activities in the matter of false promises to the innocent persons to provide employment in Railways on a consideration of Rs.5,00,000.00. They collected an amount of Rs.20,00,000.00 and thereafter betrayed. Accordingly, the case has been registered.