SANJAY RENWAL Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Applicants apprehend arrest in connection with Crime No.245/2019 registered at Police Station Kotwali, District Gwalior, for the offences punishable under sections 420 and 406 of the IPC.

(3.) Allegations against the applicants, in short, are that while running a Jewelery shop in partnership with the complainant, they defrauded the complainant by replacing 21 kgs of gold with fake material, thereby causing loss to him.