RAJESH SINGH Vs. STATE OF CHHATTISGHARH

JUDGEMENT

(1.) Heard on the application filed under Section 438 of Cr.P.C. for grant of anticipatory bail. Learned counsel for the applicants has submitted that the applicants are bonafide purchasers and after conducting due enquiry about the lands they were intending to purchase as well as about SRM Foundation that they had purchased the said lands by issuing cheques in favour of SRM Foundation, which were handed over by them to G.R. Chandramohan, who represented himself to be an authorized power of attorney holder of the said Foundation.

(2.) On the other hand, learned counsel for the State has opposed the bail application.

(3.) Case diary of Cr. No. 328/11, offences under Sections 419, 420, 465, 467, 468, 471 and 120B of IPC, of Police Station-Takhatpur, Distt. Bilaspur, perused.