VIKAS MITTAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the case diary.

(2.) This is the Eleventh bail application under Sec. 439 of the Code of Criminal Procedure, 1973 filed on behalf of the applicant for grant of bail. The applicant is in custody since 28/3/2017 in connection with Crime No.804/2016, registered at Police Station Neelganga, District Ujjain (M.P.) for commission of offence punishable under Ss. 420, 406, 120-B of the Indian Penal Code, 1860. Applicant's earlier 1st, 3rd, 4th, 5th, 8th, 9th and 10th bail applications have been dismissed vide order dtd. 03/05/2017, 10/01/2018, 14/03/2018, 14/11/2018, 28/07/2021, 25/02/2022 and 12/12/2022, respectively.

(3.) As per prosecution story, the applicant firm i.e. M/s Om Sai Om Developers entered into an agreement with the complainant for sale of flat no. B-504 and received some of Rs.24.00 lakhs from the complainant and later on said flat has been sold to some other person and against said sum of Rs.24.00 lakhs no agreement was executed and only a receipt was given for said amount to the complainant.