DIVYARTH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) For the reasons mentioned in the application, the same is allowed. Let necessary amendment be incorporated during the course of the day.

(2.) The applicant has filed this first application u/S 438, Cr.P.C. for grant of bail. The applicant apprehends arrest in connection with Crime No. 266/2019 registered under Secs. 420, 406, of the IPC initially and subsequently Section 467 of I.P.C. was added at Police Station University, District Gwalior.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. There is no offence committed by the applicant. Attention has been invited to the agreement entered into between the parties containing the stipulation regarding the receipt of payment of Rs.14,00,000/- by the seller.