RANJEET SINGH GOSWAMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Section 439 of the Cr.P.C. Applicant Ranjeet Singh Goswami was arrested on 24/06/2019 in connection with Crime No. 411/2019 registered at Police Station Nishatpura, District Bhopal for the offences punishable under Sections 406, 409, 420, 120-B of the IPC.

(2.) As per the prosecution case on 21/04/2019 Pradeep Malik Secretary, Krishi Upaj Mandi Samiti, Bhopal lodged a written complaint at Police Station Nishatpura, District Bhopal averring that M/s Siyaram Enterprises was registered at Krishi Upaj Mandi Samiti, Karond, Distt. Bhopal. Co-accused Ashish Gupta was the proprietor of the said firm, who used to purchase grain from farmers at Mandi premises, Karod. It is further alleged that he purchased paddy from various farmers for a sum of Rs.73,38,402/- and he also purchased grains from other various Mandis for a sum of Rs.2,98,74,210 and Rs.2,03,98,840/- and total sum of Rs.5,76,11,452/- was due on him, which was not paid by co-accused Ashish Gupta to the farmers. Even for payment of some of that amount, he gave post-dated cheques to some farmers, which were also dishonoured, so action be taken against him. On that Police registered Crime No. 411/2019 for the offences punishable under Sections 406, 409, 420, 120-B of the IPC and investigated the matter. During investigation, it was also found that applicant Ranjeet Singh Goswami is Accountant of M/s Siyaram Enterprises of which co-accused Ashish Gupta was proprietor. It was found that co-accused Ashish Gupta in connivance with applicant and other co-accused purchased the paddy from various farmers and thereafter they did not paid the amount to the farmers.

(3.) Learned counsel for the applicant submits that the applicant has not committed any offence and has falsely been implicated in the offence. Applicant was merely a salary paid employee of the firm. There is no evidence on record that applicant purchased the grain from farmers for himself and he embezzled any amount. The applicant is in custody since 24/06/2019 and conclusion of the trial will take time, hence it is prayed that the applicant be released on bail.