GANESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed on behalf of the applicant/accused under Sec. 482 of B.N.S.S. for grant of anticipatory bail apprehending his arrest in connection with Crime No.20/2025, registered at Police Station Betul Bazar, District Betul (M.P.) for the offences punishable under Ss. 316(2), 351(2), 3(5) of B.N.S.

(2.) As per the prosecution story, on 25/10/2024, the applicant Ganesh Revatkar and co-accused Ramesh Rathore and Rajesh Choure fraudulently took maize worth 6,70,250/- from Badora Mandi in Truck No. MH-40 CM-5094, promising payment on 28/10/2024, which was never made. When payment was demanded, the accused allegedly threatened the complainant with death and stopped responding. Therefore, the offence has been registered against the present applicant under aforesaid Sec. .

(3.) Learned counsel appearing for the applicant submitted that applicant is innocent and has been falsely implicated in the present case. Counsel for the applicant submits that the prosecution case is that applicant along with another co-accused had taken 50 kg maize but did not make the payment of Rs.6,70,250.00 to the complainant. He argued that the allegations are of civil nature which has been given the color of criminal case. There is no need of custodial interrogation of the applicants. In these circumstances, applicants may be granted anticipatory bail.