DEEPAK PUNDIR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the case diary.

(2.) This is first bail application filed by the applicants/accused under section 438 of Cr.P.C , 1973for grant of anticipatory bail, who is apprehending his arrest in connection with Crime No. 337/2017 registered at Police Station-Civil Lines District Chhatarpur (MP) for offences punishable under Section 420 of the IPC.

(3.) As per the prosecution story, the allegation against the applicant-accused is that he taken Rs. 4,65,000/- fraudulently and thereafter issued cheque which was dishonoured because of insufficiency of funds in the account.