- (1.)Heard.
(2.)This is the first bail application filed on behalf of the applicant/accused under Section 438 of the Cr.P.C. for grant of anticipatory bail, as he is under apprehension of his arrest in connection with Crime No.242/2020 registered at Police Station Adhartal, District Jabalpur (M.P.) for the offences punishable under Section 420 of Indian Penal Code.
(3.)A s per prosecution story, complainant has transferred an amount of Rs. 10 lakhs in account of the applicant through various cheques, but the applicant is not returning the said amount, hence, an offence as aforesaid has been registered against the applicant.