ROHIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Code of Criminal Procedure for grant of bail relating to FIR No.178/2022 dated (not mentioned) registered at Police Station Lanji, District Balaghat, for the offence under Ss. 21(1), 21(2), 21(3) of the Banning of Unregulated Deposit Schemes Act and Ss. 420, 406 and 120-B of the Indian Penal Code

(2.) Learned counsel for the applicant submits that the applicant is in jail since 19/4/2023. He submits that whatever amount alleged to have been defrauded has been returned to the complainant. He also submits that facing the similar allegations, the other co-accused persons have already been enlarged on bail. Therefore, he prays that looking to the aforesaid facts and circumstances of the case and the applicant's custody period, he may be enlarged on bail.

(3.) On the other hand, learned Government Advocate has opposed the prayer of bail and submitted that the applicant has criminal antecedents as offence of similar nature has already been registered against him.