SUMANTRA GUPTA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) HEARD .

(2.) THIS is an Application under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the Applicant, who is apprehending arrest in connection with FIR No. 26/2015 registered at Sadar Police Station, East, Gangtok under Sections 419, 420 read with 34 IPC.

(3.) THE case of the prosecution is that the Applicant posing himself as Dr. D.K. Jha, made telephonic contact with the complainant and persuaded her to give money to his representative and the complainant gave Rs. 8.00 lakhs to a person who appeared before her for collection of the said amount. After collection of money since the Applicant or any other person did not turn -up before her, therefore, she had to lodge the report.