RAMADHAR Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case dairy perused and argument heard.

(2.) This is first bail application filed by applicant Ramadhar under Section 439 of the Cr.P.C., who has been arrested on 19/01/2018 in connection with Crime No.533/2017 registered at Police Station Civil Lines, District Satna for the offence punishable under Sections 420 , 120-B of the IPC.

(3.) As per prosecution case on 17/11/2017 complainant Bahora Choudhary lodged a report to the effect that somewhere in the year 2013 he and applicant went to L & T Finance Ltd. to take loan for the purpose of purchasing of tractor, wherefrom the said tractor was financed with the annual installment of Rs.85,000/-, in which the complainant signed all the papers of finance and submitted before the Bank. But due to inability of EMS the complainant refused to take loan and requested co- accused Shailu Singh to return the entire documents but he did not return the document. Thereafter, in the month of December, 2015 the complainant received a notice to the effect that the complainant did not pay the loan amount. On that complainant came to know that applicant Ramdhar and co-accused Shailu Singh took the loan in the name of complainant for purchasing the tractor. On that Police registered aforesaid Crime and arrested the applicant on 19/01/2018.