PRASHANT NEMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is Fourth application filed under Section 439 Cr.P.C for grant of bail. Applicant Prashant Nema was arrested on 30/1/2019 in connection with Crime No.457/2018 registered at Police Station Kotwali Mandla, Distt. Mandla (M.P.) for the offence punishable under Sections 420 , 409 , 120-B of the IPC later on added Sections 4,5,6 of the Prize Chits and Money Circulation Scheme (Banning) Act and Section 6(1) of the Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000. Earlier three applications of the applicant were dismissed on merits vide orders dated 20/2/2019, 10/5/2019 & 12/07/2019 passed in MCrC Nos. 5798/2019, 14907/2019 and 20912/2019.

(3.) As per prosecution case, applicant and co-accused persons, who were the Directors, Managers of SPNJ Land Project and Developers India Limited through their employee/agent collected money from innocent persons assuring them to give handsome returns after some time. However, they did not pay the money even after the maturity periods. On the other hand, they closed down the company and fled away and thus cheated the innocent people. The specific allegations against the applicant is that he was the Manager of the company and collected the money from innocent people, thus, he was also involved in the crime with the other co-accused.