Siddharth, J. - (1.) Heard Shri Bajarang Bahadur Singh, learned counsel for the petitioner and Shri Shailesh Kumar Tripathi, learned counsel for the respondent.
(2.) This revision is directed against the judgment and order dated 03.07.2010 passed by Additional Sessions Judge, Court No. 11, Varanasi in Bail Application No. 1570 of 2010 (Abhay Patel vs. State of U.P.) in Case Crime No. 282 of 2010 under Sections 420, 406, 120-B I.P.C., P.S. Lanka, District- Varanasi, regarding the pre-conditions imposed in the bail order directing payment of certain amount to certain person mentioned in the order, before release of the applicant on bail.
(3.) The brief facts of the case of the petition are that on 05.06.2010 respondent no. 3, Vijay Kumar Verma, lodged a first information report against Uma Shankar Verma and against the petitioner, owner of Modern Technology Coaching Institute, Varanasi. The allegation is that the informant is an unemployed youth. One, Uma Shankar Verma, introduced him to the petitioner, Abhay Patel, who was co-owner of the coaching and the petitioner assured him that in case the informant pays Rs. 1,50,000/- he can get job for him. He paid the aforesaid amount to the petitioner through Uma Shankar Verma but he neither secured him any job nor returned the money. Petitioner has taken similar amounts on the promise of providing job from Ramesh Kumar, Prabhat Singh, Ajad Singh and Ram Sakal Singh and from many other youths on the pretext of providing them jobs but neither provided jobs nor returned their amounts. Petitioner was arrested by the police and during investigation names of 16 other persons who were found to have been cheated by the petitioner came to light.;