BALDEV SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under sec. 438 of Cr.P.C. filed by the applicant for grant of anticipatory bail.

(2.) The applicant is apprehending his arrest in connection with Crime No.87/2022 registered at Police Station Dhodhpur, Sheopur, (MP) f o r the offence punishable under Sec. 420 of IPC.

(3.) In brief case of prosecution is that on 28/7/2022 Jasveer Singh s/o Mahendra Singh lodged a computerized complaint with police Dhodhar, District Sheopur against the present applicant/accused Baldev Singh alleging that the present applicant/accused entered into an agreement with complainant Jasveer Singh to sell his land situated at village Chandipura, Patwari Halka No.4 Tehsil Veerpur, District Sheopur bearing survey No.179 area 1.45 hectare for consideration of Rs.22,50,000.00. At the time of agreement Rs.50,000.00 were paid later on in front of witnesses Tahal Singh and Gurudev Singh Rs.11,50,000.00 total Rs.12.00 lacs by way of consideration has been paid to the present applicant/accused. Rs.10.00 lacs remained to be paid which was agreed that it will be paid at the time of registration. In revenue record in the aforesaid land as a owner name of Govind Prasad s/o Kastur Chandra Sharma and Jugraj Sharma s/o Kastur Chandra Sharma were recorded. It was the liability of the present applicant/accused Baldev Singh to get his name mutated in place of Govind Prasad, for which, he requested so many times but on one and other count he used to avoid. On inquiry one Kashmir s/o Munshiram resident of Sardoolgarh Distrit Mansa Punjab informed him that similarly he got executed an agreement with him and cheated him. The present applicant/accused took Rs.12.00 lacs from him through aforesaid cheating.