DEEP CHANDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on this first bail application under Section 439 of Cr.P.C. filed on behalf of the applicant.

(2.) The applicant is in jail in connection with Crime No.232/2016 registered at Police Station Mohangarh, District Tikamgarh, for commission of offence punishable under Sections 420, 34 of IPC.

(3.) The case of the prosecution, in short, is that, the applicant along with other co-accused duped the victim by selling the brick, alleging that the said brick is of gold metal. But, later on after paying five lacs rupees by the victim, he found that the brick was of brass-metal. The applicant remained abscond. The police after several efforts could not apprehend the applicant. Thereafter, filed charge-sheet against the other co-accused persons showing the applicant to be absconded.