SANDEEP KHARE Vs. STATE OF MP

JUDGEMENT

(1.) This is the first bail application under Section 439 of Cr.P.C. filed by the present applicant, who is in custody since 26.3.2018 in connection with Crime No.204/2018 registered at Police Station Habibganj, District Bhopal for the offence punishable under Sections 409, 420 of IPC.

(2.) The applicant herein is a tax consultant as submitted by the learned counsel for the applicant, although counsel for the applicant has not bothered to mention the same in the cause title of the application.

(3.) The case of the present applicant is that he procured a loan of Rs. 79 lakhs from one Housing Finance Company, Bhopal after mortgaging the properties. The applicant also gave a proposal to complainant Pankaj Shukla that if he gives Rs. 50 lakhs, then he would invest the same properly so that he can get the maximum tax benefit and hence also obtained a cheque dated 15.9.2015 of Rs. 35 lakhs drawn on Central Bank of India, Bhopal. He also obtained a sum of Rs. 15 lakhs in cash but apparently the aforesaid amount was not invested by the applicant in purchasing the real estate properties as promised by him and despite demand the aforesaid amount was not returned and still the complainant was abused by the present applicant.