(1.) This first application under Sec. 438 of CrPC has been filed for grant of anticipatory bail.
(2.) The applicants apprehend their arrest in connection with Crime No.499/2021 registered at Police Station - Madhoganj, District Gwalior for offence punishable under Ss. 420, 120-B of IPC.
(3.) According to the prosecution case, a notarized agreement to sell was executed by the mother of applicant No.1 in favour of the complainant, for a consideration of Rs.9,40,000.00, in respect of the property which was left by the father of applicant No.1 and the applicants had stood as Consent or. Thereafter, it is alleged that another notarized agreement to sell was executed by the mother of applicant No.1 in favour of her another daughter Sonam without any consideration amount, and thus, it was alleged that the complainant has been cheated by the applicants and the other co-accused persons and they have embezzled an amount of Rs.9,40,000.00.