SHAYAM LAL KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this First application u/S 438, Cr.P.C. for grant of bail.

(2.) Applicant apprehends arrest in connection with Crime No. 428/2021 registered at Police Station Karera, District Shivpuri for the offence punishable under sec. 420, 406 of IPC.

(3.) Allegations against the applicant and other co-accused persons, in short, is that on 13/08/2021 an agreement was executed between the present applicant and the husband of the complainant in respect of land bearing survey No. 1757/2 admeasuring area 0.480 hectare and survey No. 1530/1 admeasuring area 0.177 hectare situated at Karera, Dist. Shivpuri for a consideration of an amount of Rs.51.00 Lakhs. But in between the period of agreement, the applicant had sold the said land to one Mangal Singh Yadav and Others and did not execute the agreement. The applicant had also taken Rs.17.00 Lakhs 70 thousand from the complainant in respect of aforesaid land as token money. On the aforesaid basis, crime has been registered.