SARGAM BHALLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application has been filed by the applicant under Sec. 482 of BNSS, 2023 for grant of anticipatory bail in relation to FIR No.714/2025 registered at Police Station Gorakhpur, District Jabalpur (MP) for commission of offence under Ss. 420 and 406 of IPC.

(2.) As per the prosecution story, complainant made a written complaint stating that the present applicant alongwith co-accused persons visited his office and asked her to invest money for share trading and promised to return back the invested money with 35% profit. Complainant invested 2,50,000/-but after some time they stopped receiving the phone and blocked her number thereby committed cheating by not giving back the amount after one year. F.I.R. was registered.

(3.) Learned counsel for the applicant has submitted that applicant has returned back the amount and compromise has taken place between the parties. Copy of compromise application has been filed. Now complainant has no objection if applicant is released on bail. On the aforesaid pretext, grant of anticipatory bail is prayed.