HEMRAJ SINGH MEWADA Vs. STATE OF M P

JUDGEMENT

(1.) This is the first bail application filed by the applicants under Section 438 of Cr.P.C. for grant of anticipatory bail.

(2.) The applicants apprehends their arrest in connection with Crime No. 465/2020 registered at P.S.Ashta, DistrictSehore for the offence punishable under Sections 420 and 506 of the IPC.

(3.) As per the prosecution, a complaint was filed by the complainant Banesingh on 22.07.2020 in the PS-Ashta alleging that on the instigation of the present applicants, complainant had invested money amounting to Rs.7,00,000/- in the year 2012 in Guru Sai Real Estate and Alloyed Ltd. on the assurance that the same would be doubled in five years, but till date the amount has not been returned by the applicants.