RAHUL JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a repeat (seventh) application under Section 439, Cr.P.C for grant of bail in connection with Crime No.1139/2015, registered at police station-Lasudia, District-Indore, concerning offence under Sections 420, 467, 468/34 of IPC.

(2.) The first and fourth application moved on behalf of the applicant were dismissed as withdrawn vide orders dated 01/12/2017 and 12/11/2018 passed in M.Cr.C. Nos.22236/2017 and 43632/2018, respectively. The Second, third, fifth and sixth applications were dismissed vide orders dated 23/03/2018, 05/07/2018, 02/01/2019 and 01/03/2019 passed in M.Cr.C. Nos.5796/2018, 19479/2018, 49065/2018 and 6702/2019, respectively.

(3.) As per prosecution story, a written complaint was filed by the complainant Divya Jain alleging that the present applicant who was working as a placement officer in RKDF college, Indore has assured to the complainant and others for their guaranteed placement in multinational companies through campus selection. It is also alleged that after getting selection of 40-50 candidates, the candidates had deposited about Rs.40.00 lakhs in the bank account of the applicant and the other accused persons. After some time, the complainant and the selected candidates came to know that the whole process of the campus selection is forged and intentionally done by the applicant. On that basis police registered the aforesaid offence against the present applicant.