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Madhya Pradesh High Court

Prem Narayan Verma vs The State Of Madhya Pradesh on 31 August, 2021

Author: Deepak Kumar Agarwal

Bench: Deepak Kumar Agarwal

                                                                  01

             HIGH COURT OF MADHYA PRADESH
                       MCRC-40970/2021
              (Prem Narayan Verma Vs State of M.P.)

Gwalior, Dated: 31.08.2021
      Heard through hybrid system of physical/virtual hearing.

      Shri S.S.Kushwah, learned counsel for the applicant.

      Shri Ramadhar Chaubey, learned Public Prosecutor for the

respondent/State.

This is first bail application u/S.438 Cr.P.C filed by the applicant for grant of anticipatory bail.

Applicant is apprehending his arrest in connection with Crime No.61/2021 registered at police Station, Crime Branch, Distt. Gwalior, for the offrence punishable under Sections 420, 406, 409, 120(B) of IPC and Section 6(1) of the Madhya Pradesh Nikshepako Ke Hito Ka Sanrakshan Adhiniyam, 2000.

As per prosecution case, on 3.7.2021 complainant Mahesh Kumar Shakya lodged one written complaint before Police Station Crime Branch Gwalior to the effect that in 2007 applicant Prem Narayan was working as agent in Sahara India Company. On his assurance, on 15.10.2007 complainant opened two FDRS of Rs.10,000/- each, total Rs.20,000/-, in that company having receipt No.10390439872 and 10390439873. In 2017 when FDR was matured he contacted the applicant, but he could not get his payment. Hence, on his complaint crime for the aforesaid offences has been registered at police Station, Crime Branch, Distt. Gwalior. 02

Learned counsel for the applicant submits that applicant is innocent and falsely implicated in the case. He undertakes to cooperate in investigation/trial and to abide by the conditions which may be imposed by this Court. On such premises, learned counsel for the applicant prayed for anticipatory bail.

Learned counsel for the State opposed the application and prayed for its rejection.

Both the Advocates are heard. Case diary perused. Looking to the nature of offence and the provisions of Section 14 of the Madhya Pradesh Nikshepako Ke Hito Ka Sanrakshan Adhiniyam, 2000, this Court is not inclined to grant anticipatory bail to the applicant. Accordingly, application is hereby rejected.

(Deepak Kumar Agarwal) Judge ms/-

Digitally signed by MADHU SOODAN PRASAD DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=d6b55bd7b8b095e45b0d58a87 6e9dd057f98aa4a26968acc4ea58035d05 b0084, cn=MADHU SOODAN PRASAD Date: 2021.09.01 10:33:39 +05'00' Adobe Reader version: 11.0.8