RAMESHWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is first application under section 438 of Cr.P.C., 1973 on behalf of applicant Rameshwar who is apprehending his arrest in connection with Crime No.292/2018 registered at Police Station Seoni Malva District Hoshangabad for the offences punishable under Sections 365, 323, 294, 506, 384/34 of IPC.

(3.) The allegation against the present applicant is that he was involved in the aforesaid offence along with other accused persons as on 06.07.2008 they abducted the complainant and assaulted him. It is further alleged that the complainant was beaten by Belt and he was caused burn injuries by Cigarette and the accused persons also demanded a sum of Rs. 3,00,000/-. It is further alleged that the complainant Santosh had purchased some wheat from the applicant for which he had also given two blank cheques and the complainant had paid a sum of Rs. 15,000/- towards wheat but still the cheques were not returned to him and, in fact, one of the said cheques was presented in the Bank by filling Rs. 2,00,000/- (Rupees two lakh only) in the said cheque.