Madhya Pradesh High Court
Mathura Prasad Vishvakarma vs The State Of Madhya Pradesh on 26 April, 2016
MCRC-4316-2016
(MATHURA PRASAD VISHVAKARMA Vs THE STATE OF MADHYA PRADESH)
26-04-2016
Shri Amit Dubey, learned counsel for applicant. Smt. Sobhana Sharma, learned Panel Lawyer for the non- applicant/State.
Heard.
Perused case diary.
This is first application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail as he apprehends his arrest in connection with crime No. 620/2015, registered at Police Station- Madhav Nagar, District-Katni against him for the offence punishable under Sections 420, 467, 468, 471, 120-B of the IPC.
The allegation is that five persons including son of the applicant Chandra Prakash deceived the complainant and an agreement was executed to the effect that certain land would be sold to the complainant. The persons had received Rs. 10,00,000/- from the complainant, however, the amount was not returned neither they were owner of the land.
Learned counsel for the applicant has submitted that the name of the applicant has been mentioned because he is father of Chandra Prakash and main allegation is against other persons and his son of the present applicant.
Learned Panel Lawyer opposes the prayer. Looking to the aforesaid facts and nature of the case, but without commenting on the merits of the case, the application is allowed. It is ordered that in the event of arrest of the applicant in connection with the aforesaid crime number and the offences, applicant be released on bail on his furnishing a personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Investigating Officer/ Arresting Authority.
The applicant is directed to join the investigation immediately and to cooperate with the investigating agency. He will further abide by the conditions enumerated in sub-Section 2 of Section 438 of the Cr.P.C.
Certified copy as per rules.
(S.K. GANGELE) JUDGE MISHRA