- (1.) Petitioners have filed this bail application under Section 439 Cr.P.C. Brief facts of the case are that - the complainant lodged First Information Report No. 435/2011 at Police Station, Vidhyadhar Nagar, for offence under Sec. 420 IPC read with Secs. 4, 5 and 6 of the Inami Chit and Dhan Parichalan (Pabandi) Scheme Adhiniyam. Accused-petitioners moved an application before the Court below and same was dismissed by learned Addl. District and Sessions Judge No. 9, Jaipur Metropolitan, Jaipur vide order dated 19.12.2011. Against the said order, this application has been moved.
(2.) Learned counsel for petitioners Shri Mithlesh Kumar Sharma has contended that accused-petitioners are in judicial lock up since long and trial will take a long. He has further contended that no person has claimed from the petitioners to get his money back, which has been given by him to them and the Company/Firm is a private company registered under the Companies Act, 1956. ISO certificate was also issued in favour of the Company. The company has produced the ISO Certificate on record as Annexure-4. As per above certificate, the company was providing Health Insurance Scheme and details of which has been given in para 5 of the bail application.
(3.) Hence, it is prayed that the petitioners should be released on bail.;