ANAND SHRIVASTAVA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Section 438 of CrPC for grant of anticipatory bail.

(2.) It is submitted by the counsel for the applicant that the applicant has been made an accused merely because he is nephew of the co-accused Manoj Shrivastava. He was working as an employee on the monthly salary of Rs.33,000/- in Assotech C.P. Infrastructure Pvt. Limited, Gwalior. The allegations are that a flat No. G4-013 was booked by the applicant by making payment of Rs.5,00,000/- and ultimately a sale deed was executed in his favour on 14.3.2011. According to the allegations, the applicant after purchasing the flat for a meager amount of Rs.5,00,000/- has sold the same for an amount of Rs.14,55,000/-. He has nothing to do with the working of the co-accused Manoj Shrivastava.

(3.) Per contra, the application is opposed by the counsel for the State. It is submitted that the counsel for the State as well as the counsel for the complainant that it is the case