Ravindra Singh, J. - (1.) Heard Shri Rajesh Kumar Srivastava, learned counsel for the applicant, learned A.G.A. and Shri Prashant Kumar Singh, learned counsel for the complainant.
(2.) This application is filed by the applicant Narendra Kumar Sahu with a prayer that he may be released on bail in Case Crime No. 90 of 2004 under Sections 418, 420, 406, 506 I.P.C., P.S. Kotwali, District Kanpur Nagar.
(3.) From the perusal of the record it reveals that in the present case the F.I.R. was lodged by Shri Kuntal Verma, Sampadak, Kanpur Nagar on 19.4.2004 at 9:30 p.m. in respect of incident, which had occurred on 21.2.2002. against the applicant and co-accused Rajiv Tripathi alias Raju Pandit and Narendra Kumar Singh alias Lalaiya. According to the prosecution version there was an agreement between the father of the first informant and the applicant in respect of purchase of House No. 108/178 Rambagh, Kanpur, for Rs. 6 1/2 lakhs and as an advance money, Rs. 1 lakh was given to the applicant on 21.2.2002 in the presence of the witnesses. An agreement for sale was prepared on the stamp papers of Rs, 10,000/-, but it could be registered in the office of the Sub Registrar as the accused persons were avoiding. The first informant was living as tenant in the house in dispute. Subsequently the amount given by the first informant, as an advance money, was misappropriated and he did not execute the sale deed but in respect of the same house the applicant executed a registered agreement to sell for Rs. 2 lakhs in favour of another person The aforesaid amount was not returned by the applicant and was extending a threat to the first informant and he wanted to extract Rs. 5 lakhs as a Gunda Tax also. The applicant is a criminal, he is active member of a gang and the co-accused Raju Pandit is a known criminal of the city.;