SWATI RAGHAV RAGHUVANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first bail application under Sec. 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail pending the trial.

(2.) The applicant has been arrested in connection with Crime No. 458/2022 of P.S.- Ayodhya Nagar District Bhopal (M.P.) for commission of offence under Ss. 420, 406 and 409 of IPC. She is in detention since 5/12/2022.

(3.) As per the prosecution story, on 29/11/2022 Rahul Singh moved an application before police Ayodhya Nagar alleging that in May 2022 he had gone to meet his friends Sonu Yadav at Minal Residency. There he met Swati Raghav, Madhav Raghuwanshi and Umesh Rana. Swati told him that she is working as Branch Manager (Gold) in Bajaj Finserve Gold Loan Company. Company's business to give the loan after mortgaging the gold. It was informed that the persons who defaults in payment of loan amount within given period, their gold is auctioned by the Company at lower prices. Therefore, she advised him to invest in the gold through her. She also assured that she will get them available auctioned gold on lower prices. At her assurance, Shashank Chaturvedi, Rahul Gautam, Rohit Singh Jat, Rana Rajput, Surendra Rajak and Nitin invested an amount of almost Rs.47,20,000.00 by handing over the same to Swati Raghav but Swati Raghav Raghuwanshi has usurped their money and has not paid it back to the complainant and other persons concerned. Against the amount, cheques were issued by her to complainant and other investors but when these cheques were presented in the bank they stood dishonored. FIR was registered. After investigation, charge sheet has been filed for commission of offence under Ss. 420, 406 and 409 of IPC.