GOVIND SINGH RAJPOOT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first application for bail under section 439 of the Code of Criminal Procedure filed on behalf of applicant in connection with Crime No.623/2019 registered at Police Station Nishatpura, Bhopal under Sections 406, 420, 419, 467, 468, 471 and 201 of the Indian Penal Code.

(2.) The case of the prosecution is that, from 21.02.2014 to 12.06.2018 applicant-Govind Singh Rajpoott and co-accused-Bhanu Pratap Singh had received money from complainant Ravi Soni and other persons on the promise that they are having relations with a person, who is working in Bhopal Development Authority and he will assist them to allot the flats constructed by Bhopal Development Authority for poor and on this promise applicant and co-accused-Bhanu Pratap Singh have received Rs.5,20,900/- from complainant and several consideration from different persons. When no flat was allotted to the complainant, he along with other persons enquired from the office of Bhopal Development Authority from where they came to know that the allotment receipts which were in their possession were forged and concocted. The complainant lodged the FIR, on that basis, crime under the aforementioned offence has been registered against the applicant and other co-accused persons.

(3.) Learned counsel for the applicant submitted that the applicant has not committed any offence and has falsely been implicated in the crime. It is also submitted that the applicant is a permanent resident of the address described in the application. He is ready to furnish adequate surety and shall abide by all terms and conditions imposed upon him. There is no chance of his absconding or tampering with the evidence. It is also submitted that the applicant is in custody since 23.06.2019. Learned counsel for the applicant has submitted that the applicant is ready to deposit 50% of the defalcated amount i.e. Rs.2,60,450/-, but that too under protest. In view of the aforesaid, a prayer has been made to enlarge the applicant on bail.