MADANLAL Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PARTIES through their counsel

(2.) THE contention of the present applicant is that one of the co -accused Sitaram Vyas has been granted bail by this Court vide order dated 04/06/2015 passed in MCRC No. 4381/2015 and therefore, as the case of the present applicant is identical, he is also entitled for grant of bail. The applicant is in jail for the offence under sections 420, 120 -B, 406, 409 of IPC.

(3.) IT has been stated that the applicant was authorized to sell the land and the dispute is of purely civil nature and by no stretch of imagination, the case for proceeding under sections 420, 120 -B, 406 and 409 of IPC is made out against the applicant. It has also been stated that challan has been filed in the matter and no further investigation is required and therefore, bail be granted to the present applicant. An application has also been filed i.e. I.A. No. 6731/2015 for grant of temporary bail on the ground that the applicant's mother is suffering and therefore, he should be granted temporary bail.