KRISHNA KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing. This is first bail application under Section 438 Cr.P.C. The applicant apprehends arrest in connection with Crime No.339/2020 registered at P.S., Tejaji Nagar, Indore for the offence punishable under Section 420, 34 IPC.

(2.) Learned counsel for the applicant at the outset states that this Court has granted anticipatory bail to co-accused Babloo @ Chandraprakash, Suresh and Vinay in M.Cr.C.Nos.29749/2020 and 29617/2020 vide even order dated 16.9.2020.

(3.) It is alleged that co-accused Suresh has entered an agreement to sell with the applicant on 17.5.2012 for sale of agricultural land falling in survey Nos.104/2, 186/1/2, 186/2/2 and 189/2 total area 1.059 Hectares in village Machla, Tehsil and District Indore on a consideration of Rs.10,00,000/- (Rs.Ten lacs only). It has transpired during hearing that Rs.10,00,000/- was paid by the applicant to co-accused Suresh in consideration thereof.