GAURAV SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 438 of Cr.P.C. filed by the applicant for grant of anticipatory bail.

(2.) The applicant is apprehending his arrest in connection with Crime No.498 of 2022 registered at Police Station Dehat, District Bhind for the offence under Ss. 420, 467, 468, 471 and 34 of IPC.

(3.) Prosecution case, in short, is that complainant Rajaram lodged an FIR against Vijay Pratap alleging that on the pretext of compromise, he took his signature on the agreement of sale deed , in which Gaurav Sharma signed as a witness. On his report, Crime No.498 of 2022 registered at Police Station Dehat, District Bhind for the offence under Ss. 420, 467, 468, 471 and 34 of IPC was registered against present applicant.