AMIT KUMAR RAI @ PADMAKAR Vs. STATE OF U.P.
LAWS(ALL)-2020-1-23
HIGH COURT OF ALLAHABAD
Decided on January 02,2020

Amit Kumar Rai @ Padmakar Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

SANJAY KUMAR SINGH,J. - (1.) Supplementary counter affidavit filed on behalf of informant is taken on record.
(2.) Heard Sri V.P. Srivastava, learned Senior Advocate assisted by Sri Santosh Kumar Rai, learned counsel for the applicant, learned AGA for the State and Sri Satish Trivedi, learned Senior Advocate assisted by Sri Pramod Kumar Sahni, Sri Sheikh Obaidullah and Sri Ajay Pandey, learned counsel for the informant.
(3.) As per the prosecution case, main allegation against the applicant is that he alongwith other co-accused have extracted total an amount of Rs. 48,62,000/- from the informant by showing the land of co-accused Ramasray and giving an assurance of getting the sale deed of the land in question executed in favour of the informant by the other co-accused persons, who are owner of the land. In the FIR it is also alleged that applicant got an amount of Rs. 1 lac, 4 lac, 2 lac and 3 lac transferred in the account of Indrajeet Yadav, Awadhesh Yadav, Abhimanyu Yadav and Ramasray respectively and remaining amount was transferred by the informant in the account of applicant, but neither sale deed has been executed in favour of the informant nor his money has been returned.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.