DEEPAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's first application under Sec. 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.62/2023 registered at Police Station - Station Road, District Ratlam (MP) for offence punishable under Ss. 384 and 506 of IPC and Ss. 3/4 of M.P. Protection of Debtors Act. The applicant is in custody since 30/1/2023.

(3.) The allegation against the applicant is that he had given Rs.25.00 lakhs to the complainant and despite repayment of the same along with interest to the tune of Rs.32.00 lakhs, the applicant is again threatening the complainant party and of the dire consequences.