KRISHNA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Case diary perused.

(5.) This is first application under Section 438 of the Cr.P.C., for grant of anticipatory bail. Applicants No.1 - Smt. Krishna @ Renu Kalpana Trivedi and No2 - Ku. Deepika @ Pihu Trivedi are apprehending their arrest in connection with Crime No.460/2019 registered at Police Station - Azad Nagar, District - Indore(M.P.) for the offence punishable under Section 420 read with Section 34 of IPC.

(2.) As per prosecution case, one SBM Beer Enterprises is a partnership firm for trading and distribution of beer, registered in Delhi by partners. That, on 28/05/2018, RTGS Transfer of Rs.25 Lakhs by complainant Narendra Joshi in bank account of SBM Beer Enterprises. The complainant, thereafter, filed a complaint before the District Collector, Indore in "Jan Sunwai" alleging that Trivedi family cheated him.