MAHESH RAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Case diary is perused.

(2.) This is the first application filed under sec. 438 of the Code of Criminal Procedure on behalf of applicant Mahesh Rai.

(3.) The prosecution story, in short, is that the complaint was lodged to the effect that on 10/5/2022 the complainant had hired the vehicle belonging to the applicant and co-accused Ajay Rai for transporting 600 cane of Soyabeen Oil from Indore to Maihar. Sonu Rai was the driver of the vehicle. On 13/5/2022 Ajay informed that due to failure of the vehicle, the goods could not be delivered. Till 16/5/2022, the truck did not reach the destination. On the basis of the aforesaid, the present crime has been registered.