KHEMAJI Vs. RUKHDU BHAYAT

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first application filed by the applicant Chaganlal under Sec. 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as he is apprehending his arrest in connection with RCT.No.152/2025 registered at Police Station Barwani, District Barwani for the offence punishable under Ss. 420, 467, 468, 471,120-B of IPC.

(3.) The allegation against the applicant is of his involvement in the aforesaid case wherein it is alleged that in a claim case arising out of a motor vehicle accident, on account of death of Nilesh S/o Rukroo, one Anju Sonkar also joined, contending that she happens to be the married wife of Nilesh, however, in the claim case, it has been proved that Anju was not married to Nilesh, and thus, a private complaint has been filed by the claimant Rukroo alleging fraud by Anju and her family memers.