VIJAY PANDIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is first application under Sec. 438 of the Code of Criminal Procedure filed for grant of anticipatory bail.

(3.) The prosecution story, in short, is that one complaint has been filed by Mr. Manoj Jain, Director of M/s Shree Coal Enterprises (I) Pvt. Ltd. against the co-accused, who is the Director of M/s Virgo Resources and Solution Pvt. Ltd. and VYOM Marines and Logistics Pvt. Ltd. and another co-accused namely Vijay Pandit and applicant Sandeep Samdani on the ground that the complainant had supplied 481 MT of Coal but full payment has not been made, therefore, applicant and co-accused persons have cheated them. On the basis of aforesaid, crime has been registered against the applicant.