KAMLESH Vs. STATE OF M P

JUDGEMENT

(1.) Case diary is available with the learned Panel Lawyer.

(2.) This is first bail application under Section 439 of Cr.P.C., in connection with Crime No.135/2020, registered at Police Station Naryaoli, District Sagar, for commission of offence punishable under Sections 420, 489(B), 489(C), 489(E)(1), 34 of IPC.

(3.) The case of the prosecution is that on 30.6.2020 the applicant and other co-accused persons have received Rs.1 lac from complainant Shivavtar Singh, resident of Gadola Jagir, Khurai, District Sagar on the pretext of multiplying it 10 fold by witchcraft and lateron handed over to him packets of fake currency notes. On the next date when complainant opened the packets, he found it to be fake currency notes. The report of the incident was lodged. On that basis, aforesaid offence has been registered against the applicant and other co-accused persons.