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Judgment
17 paragraphs · 335 wordsHeard the parties through video conferencing.
Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the
present.
The petitioner has been made accused in connection with Dugdha P.S. Case No. 30 of 2020, corresponding to G.R. No.830 of 2020 registered under
sections 341, 323, 504, 406, 420 of the Indian Penal Code.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner represented himself to be an agent of ICICI
Bank and took Rs.1,00,000/- from the husband of the informant on the assurance that in six years the said amount will become double. It is submitted
that the allegation against the petitioner is false. It is next submitted that the petitioner first lodged Dugdha P.S. Case No.27 of 2020 against the son of
the informant namely Deepak Rawani and as a counter blast, this false case has been foisted against the petitioner. It is further submitted that there is
no document to show any entrustment of the money to the petitioner. It is then submitted that the petitioner undertakes to co-operate with the trial of
the case. It is lastly submitted that the petitioner has been in custody since 15.10.2020 as mentioned in paragraph 11 of the bail application. Hence it is
submitted that the petitioner be released on bail.
Learned P.P. opposes the prayer for bail.
Considering the facts of this case, the above named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty
five thousand) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bermo at Tenughat in connection with Dugdha P.S.
Case No. 30 of 2020, corresponding to G.R. No.830 of 2020 with the condition that he will co-operate with the trial of the case.