MOHAN DHOBI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first application filed under Sec. 438 Cr.P.C seeking anticipatory bail, as the applicants are apprehending their arrest in connection with Crime No.113/2022 registered at Police Station Unnav, District Datia for the offence punishable under Ss. 420, 409 of IPC.

(3.) Prosecution case in brief is that the applicants and co-accused person namely Kamal Kishore @ Banti Dhobi, all R/o Village Kamad were engaged in the business of purchase and sale of grains for the last 7-8 years. In between 25/3/2022 to 25/4/2022 they took wheat and other grains total amounting about Rs.50,00,000.00 from the complainant and other farmers on loan and did not pay the consideration amount to them.