SONDEEP SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) CASE diary is available.

(2.) THIS is first application under Section 438 of Cr.P.C. filed by the applicant for grant of anticipatory bail, apprehending his arrest in connection with crime No. 403/2013, registered at Police Station Junnardeo, District Chhindwara for the offence punishable under Sections 419, 420, 467, 468 and 471 of IPC.

(3.) LEARNED Public Prosecutor opposing the submissions made on behalf of the applicant, submits that a contract was made by the applicant with Western Coalfields Limited for carrying the business of excavation of coal mines. As per terms and conditions of the agreement, the aforesaid bank guarantee was submitted by the applicant which was found fake and fabricated document. In this manner the applicant not only cheated the Coal Company but also submitted a fake and forged document to the said Company, more over, he has prayed for rejection of the anticipatory bail application.