MANTOSH VAIDYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Vide this application under section 439 of the Code of Criminal Procedure, 1973, the applicant seeks bail.

(2.) The applicant is apprehended and is in jail since 21.09.2017 in respect of the Crime No. 43/2016 registered at Police Station University, District Gwalior (M.P.) for an offence punishable under Section 420 of Indian Penal Code, 1860 Section 3(1) 2(4) of Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 [for brevity "the Act of 2000"] and Section 45-S/58B (5-A) of the Reserve Bank of India Act, 1934 [for brevity "the Act of 1934"] and under Section 4/5/6 of the Prize Chits And Money Circulation Schemes (Banning) Act, 1978 [for brevity "the Act of 1978"].

(3.) It is the contention on behalf of the applicant that he is innocent and at no point of time committed the offence for which he is charged. Learned Counsel led us through entire papers filed with the chargesheet to bring home the submissions of innocence.4