HEMANT JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Thisis the first application of the applicants under Sec. 438 of Cr.P.C. for grant of anticipatory bail in connection with Crime No. 561/2021 registered at Police Station Deendayal Nagar, District Ratlam (MP) for the offence punishable under Ss. 420 and 34 of IPC.

(2.) Counselfor the applicants and complainant submit that the matter has already been compromised by the parties in the terms mentioned in the application.

(3.) Sincethe matter has already been compromised by the parties and necessary documents have been filed before this Court and taking into consideration the totality of the facts and circumstances of the case, I find prima-facie case is made out for grant of anticipatory bail, therefore, the applicants are entitled for grant of anticipatory bail. Accordingly, the application is allowed.