LOKESH KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Rajeev Surana Advocate on behalf of the applicant Lokesh Kumar Sharma pertaining to f. I. R. No. 186/2009 of police station Jalupura, jaipur, in the offences under Sections 420 and 120-B of IPC.

(2.) HEARD the learned counsel for the petitioner as also learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) MESMERIZED with the advertisement with regard to employment, the complainant along with devkinandan and Rajesh reached at 103, Bachchan plaza and contacted the petitioner, where the complainant was asked to deposit Rs. 500/- as registration fee. They were further directed to go to Gurgaon and deposit Rs. 2,500/- to a person who shall provide employment for them. Learned counsel for the petitioner has canvassed that neither they gave any assurance to provide any employment nor they cheated them. They charge only Rs. 500/- as a registration fee. Thus, he has committed no offence as alleged in the instant case, as such, he may be granted indulgence of anticipatory bail.