SANJEEV NAGPAUL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) Appellants have been arrayed as accused in an FIR which was lodged by respondent No. 2. They moved the High Court of Madras for anticipatory bail but the same was rejected by the impugned order.

(3.) Mr. R. K. Jain, learned Senior Counsel for the appellants submitted that though offences under Sections 457, 380, 408,420 read with Section 120-B of the Indian Penal Code have been mentioned in the FIR the allegations would show that the dispute between the second respondent and the appellants is purely of civil nature. Mr. Gopal Subramonium, learned Senior Counsel for the second respondent submitted that if criminal offences are committed on the basis of civil transactions that cannot denude of its criminal liability. The legal position is well settled and it need not be repeated here.