SUDARSHAN BHANDAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Is The Applicants' First Application Under Sec. 438 Read With Sec. 482 Of Criminal Procedure Code, 1973 For Grant Of Transit Anticipatory Bail, As The Present Applicants Are Appre- Hending Their Arrest In Connection With Complaint Case No.805/2020 Registered [At Police Station Kotwali Lalitpur, District Lalitpur (Up)] On A Private Complaint Made By Respondent No.3 (Sumatchand Jain S/O Late Shri Mankichand Jain) Before The Chief Judicial Magistrate, Lalitpur, District Lalitput (Up) For Commission Of Offences Punishable Under Ss. 420, 423, 120-B, 504 And 506 Of The Indian Penal Code, 1860 (Ipc).

(2.) In Brief, The Facts Of The Case Are That Sumatchand Jain, The Respondent No.3 Herein Has Filed A Private Complaint Against The Present Applicants In The Court Of Chief Judicial Magistrate, Lalit-Pur (Uttar Pradesh), Who, Vide Its Order dtd. 24/12/2021 (Annex-Ure A/1), In Criminal Case No.805/2020 Has Taken Cognizance Of Of-Fences, As Aforesaid.

(3.) The Case Of The Applicants Is That After Receiving The Sum-Mons, Both The Applicants Were Shocked; And In Fact, Applicant Has Also Suffered A Brain Stroke, His Medical Documents Regarding Which, Including The Ct-Brain Stroke Protocol And His Discharge Summary dtd. 25/9/2022, Have Also Been Placed On Record, And Applicant No.2, Who Is The Wife Of Applicant No.1 Is Also Suffering From Old Aged Diseases (Documents Regarding Which Have Also Been Placed On Record) And Has Been Advised Bed-Rest, Due To The Condi-Tion Of Her Spine.