RATNESH JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No.877/2020 registered at Police Station Civil Lines, District Bilaspur (CG) for the offence under Ss. 420, 120-B of the IPC.

(3.) Prosecution case, in brief, is that in the year 2012, the applicant entered into an agreement with Isha Rani Mitra (since deceased) and her daughter Putul Mitra Dutta and purchased their land, but did not pay sale consideration to them and thereby, duped them by selling the same property, in a fraudulent manner, to other persons. Thereafter, Isha Rani Mitra lodged an FIR against the applicant.