Sharvan Kumar Namdeo vs State Of Madhya Pradesh

Rajeev Kumar Dubey, J

This is the first application filed by applicant Sharvan Kumar Namdeo under Section 4 3 8 of CrPC for grant of anticipatory bail. The applicant

apprehends his arrest in connection with Crime no.86/2020, registered at P.S.Deori, Distt. Raisen (MP) for the offence punishable under Section 420

of the IPC and Section 6(1)(2) of Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000.

As per prosecution case, applicant and co-accused persons, who were Director, Manager, Employees and Agent of G Life India Company had

collected money from the innocent persons assuring them to double their money within six years. However, they did not pay the money even after the

maturity periods. Thus, they cheated with the innocent people. The specific allegation against the applicant is that the applicant was also involved in

the matter and he collected money from co-accused Hemraj and other co-accused persons and embezelled that amount.

Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the crime. There is no direct evidence on

record to show that the applicant collected money from any person or induced any person to deposit the amount in the company. Applicant is a 60

years old handicapped person. He is ready to cooperate in the investigation. Under these circumstances, learned counsel for the applicant prays for

grant of anticipatory bail.

Learned counsel for the State opposed the prayer and submitted that there is sufficient evidence on record to show that applicant was also involved in

the crime so looking to the provisions of Section 14 of the M.P. Date: 2020.11.24 14:42:36 IST Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam,

2000, anticipatory bail is barred. So he should not be released on anticipatory bail.

Looking to the facts and circumstances of the case and the contention of the learned counsel for the State and the provisions of Section 14 of the

M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000, this Court is not inclined to grant anticipatory bail to the applicant.

Hence, this anticipatory bail application is rejected.