DIRGPAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) This is first application u/S. 438 Cr.P.C. filed by the petitioner for grant of anticipatory bail.

(3.) The offence of cheating and forgery is alleged against the petitioner arising out of criminal complaint filed u/S.200 Cr.P.C. by the complainant/respondent No.2 alleging that by exercise of fraud the petitioner posing as a witness to the power of attorney was instrumental in execution of sale transaction where the sons of co-accused Kabiulla Khan were benefited. The transaction took place sometimes in 2010-11 and complaint was filed on 17/12/2012. The petitioner is before this Court since the trial Court has taken cognizance against him by order dated 02/05/2018.