SANTOSHILAL RATHORE Vs. STATE OF MP

JUDGEMENT

(1.) THEY are heard. This is first application under section 439 Cr.P.C.

(2.) OFFENCES under sections 420, 467, 468 and 471 IPC, section 3(1)(2)(4) of the MP Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, sections 45S/58B and 5 -A of the RBI Act and Sections 4, 5, 6 of Prize Chits and Money Circulation Scheme (Banning) Act, 1978 have been registered against the applicant vide Crime No. 154/2011 at Police Station, University, Gwalior.

(3.) LEARNED counsel appearing on behalf of the applicant has submitted that as per charge sheet, ten persons made complaints that the company had received total deposits of Rs. 62,000/ - from them. Subsequently, in statements under section 164 Cr.P.C., these persons deposed that they had received back the money. Another co -accused namely Shrimati Mathura Bai had been granted bail, copy of order dated 22/1/2013 passed by this Court in MCRC 499/2013 has also been filed alongwith the application. Other co -accused persons have also been enlarged on bail.