NITIN GOEL Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is the first bail application filed by the applicants under Section 438 of the Cr.P.C. for grant of anticipatory bail.

(2.) THE applicants apprehend their arrest in connection with Crime No.198/2014 registered at P.S. Vijay Nagar, District Jabalpur for the offences punishable under Sections 380, 34 of the IPC.

(3.) LEARNED counsel for the applicants submits that applicants have been falsely implicated in this case. Applicants are sons of complainant and they are living at Meerut. It is further submitted that complainant had sold about 301 bonds each valuing Rs.5,000/ - to his mother Muniya Devi, who is residing with the applicants at Meerut and at the time of maturity, complainant attempted to encash the aforesaid bond. Muniya Devi, mother of complainant Shiv Shankar filed a civil suit before the Civil Judge Senior Division, Meerut, during Summer Vacation on 27.06.2014, wherein injunction order has been passed by the Civil Judge on 01.07.2014. After receiving the aforesaid information, complainant has lodged a false and concocted report against these applicants on 30.06.2014 regarding theft of documents pertaining to properties, bank cheques books, bonds of Sahara India, PAN card alongwith Rs.5,50,000/ -. It is further submitted that if any theft was committed in April, 2013, then such report could have been lodged long before in the year 2013, but the complainant got the information in regard to order of injunction issued by the Civil Judge, Meerut, he lodged a false report against these applicants. He further submitted that nothing is required to be seized from the possession of these applicants. In these circumstances, it is prayed that the applicants be released on anticipatory bail.