PUSHPRAJ DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. This is first bail application filed on behalf of the applicant under Section 438 of the Code of Criminal Procedure.

(2.) T h e applicant is apprehending his arrest in connection with Crime No.71/2020 registered at Police Station Doonda, District Seoni (M.P.), for the offence punishable under Sections 467 , 468 , 471 of IPC.

(3.) As per prosecution case, complainant, namely, Vipin Patidar submitted written report before Superintendent of Police, Seoni. It is alleged by him that he took Rs. 1 lakh as loan from accused/ applicant. In lieu of this, complainant gave a cheque for a sum of Rs.1 lakh to the accused/ applicant on 10.6.2019, but accused/ applicant interpolated the cheque and changed the date as 18.8.2019 and the amount of Rs. 1 lakh was increased to Rs.10 lacs after making overwriting in the said cheque. Thereafter, accused/ applicant deposited the cheque in the concerned bank. When the said cheque was dishonoured, then accused/applicant filed a Criminal Complaint against him under Section 138 of the Negotiable Instruments Act. Thus, accused/applicant has committed forgery in the said cheque. Thereafter, matter was inquired into and FIR was registered against the accused/ applicant as Crime No.71/2020 registered at Police Station Doonda, District Seoni (MP), under Sections 467 , 468 & 471 of IPC.