LAWS(MPH)-2022-4-52

ARUN Vs. STATE OF MADHYA PRADESH

Decided On April 13, 2022
ARUN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) They are heard. Perused the case diary/challan papers.

(2.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.50/2022 registered at Police Station Kotwali, District Ujjain (MP) for offence punishable under Sec. Sec. 170, 384, 389 and 34 of the Indian Penal Code, 1860. The applicant is in custody since 12/03/2022.

(3.) Allegation against the applicant is that he introduced the complainant with main accused Sunil as it is alleged that in the complainant's bank account, certain amount was credited by some unknown person and thus the complainant wanted to lodge a police complaint and for this reason, the applicant introduced him to the main accused Sunil and it is also alleged that subsequently Sunil started demanding a sum of Rs.5.00 Lakhs from the complainant.