ASHUTOSH @ CHINNU MAHAPATRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This application under Section 438 of Cr.P.C. has been filed by the applicant apprehending his arrest in connection with Crime No. 31/2014, registered at Police Station Jarhagaon, District Mungeli (C.G.) for offence punishable under Section 406, 407 of IPC.

(2.) As per the prosecution case complainant Anand Agrawal had entrusted grains for being supplied to Danteshwari Traders, and Ashish Kirana and the applicant delivered it to other co -accused.

(3.) Learned counsel for the applicant submits that parties have entered into compromise and affidavit has been filed and submits that complainant has received the entire amount and due to misunderstanding in the business transaction, report was made. She relied on the Ikrarnama filed along with this petition. She submits that taking into fact that compromise has been affected and co -accused has been granted bail in M.Cr.C. (A) No.681/2014 on 13/10/2014 by the coordinate bench of this court, therefore the applicant may be granted benefit of anticipatory bail.