MANOJ TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under section 438 of the Code of Criminal Procedure.

(2.) Applicant apprehends arrest in connection with Crime No. 734/2019 registered at Police Station Bahodapur, District Gwalior for the offence punishable under section 420, 406, 294, 506, 34 of the IPC.

(3.) Allegations against the applicant, in short, is that he alongwith co-accused Harish Chandra Tomar had borrowed a sum of Rs.20 lakhs and Rs.25 lakhs respectively, in the purpose of business for a period of 11 months. After expiry of period, the applicant gave a cheque of Rs.20 lakhs to the complainant which was dishonored and the complainant has already filed a dispute under Section 138 of Negotiable Instrument Act. On the basis of aforesaid, the crime has been registered against the applicant.