Uttaranchal High Court: R. C. Khulbe, J. refused to grant a bail where the applicant was charged under Sections 420, 467, 468 and 471 of Penal Code, 1860.

The prosecution stated that a complaint was lodged against the applicant mentioning that he was posted as Deputy Manager in Kalawati Nyas Dharamshala, Dehradun. The applicant used to stay in Dharamshala of the complainant every month for a few days. Applicant disclosed to the colleague of the complainant that there were vacancies in Secretariat of Government of India, Delhi for the post of Junior Clerk. The son of the complainant was unemployed and applicant demanded Rs 3 lakhs for getting employed the son of the complainant and demanded Rs 50,000 as advance. Further, it was alleged by the prosecution that the said complainant gave the advance money on the very same day. In the same way, other relatives of the complainant believed the complainant and gave money to the applicant. The complainant was accused of the fraudulently received amount of Rs 20 lakhs from the complainant and his relatives on the pretext of providing job to the son of the complainant and other relatives of the complainant.

The applicant alleged that he was falsely implicated in the crime and hence bail should be granted to him.

The Court found that, FIR stated the commission of a heinous crime and hence no bail was granted to the applicant.[Shambhu Nath v. State of Uttarakhand, 2019 SCC OnLine Utt 541, decided on 27-06-2019]

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