SHIVAJI SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant as he has been arrested on 8/7/2023 in connection with Crime No.5/2021 registered at Police Station Kurwai, District Vidisha (M.P.) for commission of offence punishable under Ss. 420 and 409 of IPC.

(3.) As per prosecution story, a complaint was lodged by the complainant Premprakash Choubey alleging therein that Sahara Company, viz. Sahara India, through its agents/employees working at its Branch Office, Kurwai, District Vidisha lured the complainant and other customers to invest money with the promise to make the investment double within eight years and thereby took total amount of Rs.1,10,000.00 from the complainant and other customers, but did not return the said amount after the maturity period.