PAWAN KHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of the Code of Criminal Procedure for grant of bail on behalf of the applicant-Pawan Khare, S/o Late Shri Shivshankar Khare, who is in custody since 09/02/2022 in connection with Crime No.121/2022 registered at Police Station Kotwali, Shahdol, District Shahdol (M.P.) for the offences punishable under Ss. 406, 409, 420, 120-B of IPC and also under Sec. 6(1) of M.P. Nikshepkon Ke Hiton Ka Sanrakshan Adhiniyam, 2000.

(2.) .It is submitted that applicant was working for Sahara India Real Estate Corporation Limited, Sahara Housing Investment Corporation Limited. The money which was collected by him was deposited with the company. On maturity, money was to be paid by the company and not by the present applicant. It is the company which has defaulted in making payment, therefore, Directors of the company are responsible for their act of default and not present applicant.

(3.) Investigation is completed, charge-sheet is filed. Trial will take time for its conclusion. Hence, prayer is made to enlarge the applicants on bail.