SAIYAD RASHID HASAMI Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioner has submitted that after rejection of the first bail application preferred on behalf of the petitioner, charge-sheet has been filed. It is argued that as a matter of fact, the petitioner is not the principal accused and the allegation of misappropriation of money of the complainant levelled against the petitioner is false. It is further submitted that as many as eight cases of similar nature were registered against the petitioner, out of which, the petitioner has been enlarged on bail in six cases. It is, therefore, prayed that the petitioner may be granted bail.

(3.) Per contra, learned Pubic Prosecutor has opposed the bail application and submitted that the allegation against the petitioner is to the effect that he set up a company and promised the public at large to invest in it and has also assured to give good returns against the said investment. It is also submitted that the petitioner had also promised the people to pay a fixed amount on their deposits after a time limit, however, when the time limit expires, he closed his business and ran away with the hard-earned money of the public at large. Learned Public Prosecutor has also submitted that such type of offences have been committed by various persons including the petitioner, which resulted into misappropriation of hard-earned money of the investors. Thus, learned Public Prosecutor prayed that the petitioner may not be enlarged on bail.