AJIT SINGH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant apprehends his arrest in connection with Crime No.119/2019 registered at Police Station Crime Branch, Bhopal for offences under Sections 406 and 420 of I.P.C.

(3.) As per prosecution story, the applicant is a licensed contractor and running business in the name of M/s. Asian Construction Company. The Government has given contract to the applicant for construction of Block 1 and 2 of Golden Jubilee Boys Hostel at Maulana Azad Technical Institute of Technology (MANIT) Campus, Bhopal. The company hired the services of M/s. R.S. Electrical, Govt. Licensed Contractor to complete the assigned work. After successfully completion of assigned work, the applicant in discharge of legal obligation had paid the amount of work done by the Associate Contractor. With the respondent, one M.V. Surya Rao has lodged the complaint against the applicant under sections 406 and 420 of the IPC, therefore, aforesaid crime is registered against the applicant.