VINOD SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

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

(3.) AS per prosecution case, complainant Rajiv Jain has made an application to the Police that Sanjay Sharma, Vinod Sharma called him and shown an agreement in between Virendra Singh, Satyendra Singh and Vinod Sharma on 21.08.2012 of about 30 Bighas of land situated in Village Bela has been executed. They assured the profit of his share be given to him and have taken Rs. 8,55,000/ - on 26.08.2012. Similarly for another deal applicant has taken Rs. 3,83,500/ - from him. When the complainant contacted the owner of the land Virendra Gurjar, then he disclosed that he has not sold his land to anybody. Thereafter, Virendra has published a public notice in the newspaper. Thus, Sanjay Sharma and Vinod Sharma have cheated the complainant. When the complainant told that he will lodge a report, then Sanjay Sharma acknowledged the amount and assured that he will refund the same by executing a stamp paper. On the application enquiry was conducted by the CSP and the case has been registered against the applicant.