SUGREEV SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) These are first bail applications filed by applicants under Section 439 of Cr.P.C. Applicants have been arrested on 18/5/20200 in connection with Crime No.84/2020 registered at Police Station Kotar, District Satna for commission of offence punishable under Section 420 / 34 of IPC.

(3.) As per prosecution story, applicants Sugreev Singh and Gaurav Singh insisted the complainant to purchase gold from his friend Jitendra Singh (co- accused) and the complainant purchased one gram of gold from Jitendra Singh and on testing the gold was found to be true to its value. Later on, Sugreev Singh and Gaurav Singh called the complainant to Kotar Bus Stand with Rs.3,00,000/- for purchasing gold from co-accused Udaybhan Singh, Sandeep and Jitendra Singh and complainant purchased 2.50 gram gold from them. After testing, it was found that the metal, which was sold to Pankaj Soni was not gold and he was cheated and defalcated for Rs.3,00,000/- by all the five accused persons.