MOHAMMAD HASAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed by applicant under Sec. 438 of Code of Criminal Procedure for grant of anticipatory bail relating to FIR No.153/2023, registered at Police Station-Shahjahanabad District-Bhopal (MP) for the offence punishable under Ss. 420, 423 of IPC.

(2.) Learned counsel appearing for the applicant submitted that earlier bail application filed by applicant was considered on merits. It is submitted offence under Sec. 420 of IPC is punishable upto seven years of imprisonment. It is further submitted that applicant is ready to deposit the entire amount of cheating said to have been done. Looking to said change circumstances, applicant may be granted anticipatory bail.

(3.) Learned Government Advocate appearing for the State opposed the bail application and submitted that applicant made voluntary offer to deposit the entire cheating amount before Court and later on they filed an application for modification of condition for reducing the amount, therefore, such application may not be entertained.