YOGITA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) All these petitions are the first bail applications under Section 439 of Cr.P.C. filed by the same petitioner Ms. Yogita Ajmera in four different Crime Nos.1424/2019, 1435/2019, 1432/2019 and 02/2020 registered at Police Station--Lasudia, District--Indore under Sections 420 , 467 , 468 , 471 and 34 of IPC.

(3.) The chief allegation against the petitioner is that her company, namely, M/s. Phoenix Devcon Private Limited did not deliver possession of the plots sold to the several persons/complainants even after receiving full consideration or even after executing the sale deeds.