MOHAN LAL Vs. STATE OF CHHATTISGHARH

JUDGEMENT

(1.) Heard. The applicant has preferred this application under Section 438 of Cr.P.C., apprehending his arrest in connection with Crime No. 3/13, registered in Police Station- Anda, District- Durg, for the alleged commission of offence under Section 420 read with Section 34 of the IPC.

(2.) Case of the prosecution, in brief, is that the applicant and another accused obtained signature of the complainant in the name of providing loan, but then it was used for the purpose of preparing a sale deed of immovable property admeasuring 0.19 hectare of agricultural land.

(3.) Learned counsel for the applicant submits that besides the allegation of cheating being improbable, later on, the matter has been settled between the parties and now Devbati has executed a fresh sale deed in favour of Shaymlal. He submits that offence under Section 420 of the IPC being compoundable, the applicant may be granted anticipatory bail.