ANIRUDDH KORI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This is first bail application filed by the applicant Aniruddh Kori under Sec. 438 of the Cr.P.C. for grant of anticipatory bail. The applicant apprehend his arrest in connection with Crime No.259/2019 registered at Police Station Burhar District Shshdol for the offence punishable under Ss. 420/34 of IPC.

(3.) As per the prosecution story, on 28/5/2019 complainant Sanjay Bunkar lodged a written complaint at police station Burhar, Distt. Shahdol averring that he is the owner of S.L. Enterprises and sold computer and electronic goods. On 23/11/2018 Sulekha Burman wife of Abhay/Vijay Jaiswal took the quotation of Rs.7,50,000.00 from his shop. Thereafter State Bank of India, Branch Burhar gave the delivery order worth Rs.7,50,000.00 to complainant. In compliance with that delivery order, complainant delivered goods worth Rs.4,54,856.00 to Sulekha Burman. But thereafter co-accused Balwant Singh Negi, who is the Branch Manager of State Bank of India, Branch Burhar, did not pay the sale amount to him. When he contacted the co-accused Balwant Singh Negi, he told him that Sulekha Burman also got Mudra Loan from Central Bank of India, Branch Burhar and if she deposited that loan amount of Rs.3,00,000.00 then he would pay the worth of goods to him. On that complainant also deposited Rs.3,00,000.00 in the said loan account of Sulekha Burman. Even then the co-accused Balwant Singh Negi did not pay his dues and committed fraud with him. On that police registered Crime No. 259/2019 for the offence punishable under Ss. 420, 34 of IPC and investigated the matter. During investigation, it was also found that at the time of incident applicant who was the Assistant Manager of State Bank of India, Branch Burhar sanctioned loan to Sulekha Burman and the delivery order was also issued by him, so Police implicated him in the crime. Hence, the applicant apprehends his arrest in the crime.