RAJEEV KUMAR DUBEY, J. - (1.)Heard with the aid of case diary.
(2.)This is first application under Section 438 of the Cr.P.C. for grant of anticipatory bail. Applicant Nitin Sharma apprehends his arrest in connection with Crime No.773/2019 registered at Police Station Kotwali, District Khandwa for the offence punishable under Section 420 of the IPC.
(3.)As per prosecution case, on 20.12.2019 complainant Smt. Jyoti Rathore lodged a written complaint at Police Station Kotwali averring that complainant Smt. Jyoti Rathore and Nitin Rathore had purchased residential plot ad-measuring 8000 sq.ft. located at Patwari Halka No.95, Ambedkar Ward No.9, Mata Chowk, Near Gali No.2, Tahsil Khandwa from co-accused Upendra Mandloi and Rajeev Mandloi and in that deal applicant Nitin Sharma and co-accused Ravindra Parde were the brokers. It is further averred that she got the home loan sanctioned for a sum of Rs.4,50,000/- on that plot after pledging that plot in the Bank. Thereafter when complainant went to construct a house on that plot, she came to know that applicant Nitin Sharma and co- accused Ravindra Parde showed them plot located at Survey No.237/1 and sold the plot located at Survey No.236/1. Thus, they cheated the complainant.