Rajendra Mahajan, J. - (1.)Heard arguments.
(2.)Perused case diary and material on record.
(3.)This is the second bail application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail as he apprehends his arrest in Crime No.83/2017 registered at Police Station Parasiya of Chhindwara district against him and co-accused Majeed Khan for the offences punishable under Sections 420, 506 and 34 of the IPC. According to the prosecution, complainant Nitesh's father Mahesh Prajapati is an employee of the Western Coalfields Limited (WCL). The applicant and the co-accused assured him that on payment of Rs.6,00,000/- (six lakhs) to them, they would declare his father medically unfit and thereafter they would get a job for him in the WCL in place of him because of their connections with the higher-ups of the WCL. Thereupon, he gave Rs.6,00,000/- (six lakhs) to the co-accused who, in turn, gave the same to the applicant in the presence of complainant's friend Rahul Rakeshiya. However, the applicant and the co-accused could not secure the job for the complainant in the WCL. Thereupon, he demanded from them several times the return of the amount. However, they had not returned the amount by making one or the other excuse.