BHAGWAT SRIDHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicants have preferred this application for grant of anticipatory bail, as they apprehend their arrest in connection with Crime No.62/2020, registered at Police Station Kotadol Distt. Korea for offence punishable under Sections 420, 34 of the I.P.C.

(3.) As per the prosecution case, complainant namely Mohan Lal Singh obtained financial assistance of Rs. 2 Lakhs from Cholamandalam Investment and Finance Company Limited (for short 'Cholamandalam') in the year 2016 for purchase of Tractor. On 16.03.2016, the tractor and allied equipments were delivered to the complainant and agreement was executed between the parties. On default in repayment of the amount, the applicants being the employees of Cholamandalam, repossessed the vehicle and sold it to one Samim Khan without knowledge of the complainant.