ARVIND KUMAR CHAWARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by applicants under Sec. 438 of Cr.P.C. for grant of anticipatory bail relating to Crime No.468 /2023, registered at Police Station-Raisen, District-Raisen (MP) for the offence under Ss. 420, 406, 408, 418, 120-B, 34 of the IPC.

(2.) Learned counsel appearing for the applicants submitted that some amount was wrongly credited into account of applicants. Applicants have no control if any amount is credited into their account. But before lodging of FIR, applicants learnt about it and amount has been returned. No loss has been caused to the State Government. Investigation of the case is over. In these circumstances, applicants may be released on anticipatory bail.

(3.) During course of the argument, it is informed that offence under Sec. 409 of the IPC is enhanced against the applicants and they will also be required to file bail application in respect of said offence otherwise they may not be released on anticipatory bail.