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[Cites 4, Cited by 5]

Madhya Pradesh High Court

Ayush @ Aryan vs The State Of Madhya Pradesh on 6 August, 2021

Author: Anjuli Palo

Bench: Anjuli Palo

                                                        1                            MCRC-22917-2021
                              The High Court Of Madhya Pradesh
                                        MCRC-22917-2021
                                       (AYUSH @ ARYAN Vs THE STATE OF MADHYA PRADESH)

                      7
                      Jabalpur, Dated : 06-08-2021
                            Heard through Video Conferencing.
                            Mr. J.L. Soni, learned counsel for the applicant.
                            Mr. Sourabh Shukla, learned Panel Lawyer for the respondent/State.

Ms. Guncha Rasool, learned counsel for the objector. This is first bail application filed under section 439 of the Cr.P.C by the applicant, who is in custody since 20.04.2021 for commission of the offence under sections 406, 420 and 201 of the Indian Penal Code in connection with Crime No.375/2021 registered at Police Station T.T. Nagar, Bhopal (M.P).

As per the prosecution case, it is alleged against the applicant that in fraudulent way he gave assurance to the complainant to invest the money for purchasing the share of bitcoin. Thereafter, on several dates he received huge amount from the complainant but failed to return it. He issued some cheques which was bounced because his account was not in existence. It is alleged that 16 persons including the complainant have been cheated by the applicant in the same way. Therefore, the aforesaid offence has been registered against the applicant.

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the crime in question. The applicant is in custody since 20.04.2021 and due to Covid-19 pandemic the trial would take considerable time. Therefore, applicant be released on bail.

Learned counsel for the State as well as counsel for the objector has strongly opposed the prayer for bail.

Looking to the gravity of offence and considering the fact that huge amount is involved in the case, at this juncture, the bail application is Signature Not dismissed.

SAN Verified Digitally signed by VARSHA CHOURASIYA Date: 2021.08.07 11:44:41 IST 2 MCRC-22917-2021 (SMT. ANJULI PALO) JUDGE vc Signature SAN Not Verified Digitally signed by VARSHA CHOURASIYA Date: 2021.08.07 11:44:41 IST