RAKESH MITTAL Vs. AJAY PAL GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is the complainant in FIR No. 0568 dtd. 29/12/2023, registered under Ss. 406, 419, 420, 467, 468, 471 and 506 of the Indian Penal Code, 1860 [For short, 'IPC'], on the file of P.S. Risiya, District Bahraich, Uttar Pradesh. He is aggrieved by the grant of bail to an accused therein., viz., Ajay Pal Gupta @ Sonu Chaudhary, respondent No.1, vide order dtd. 12/11/2025 passed in Criminal Misc. Bail Application No. 9871 of 2025 by a learned Judge of the Allahabad High Court, Lucknow Bench.

(3.) The case of the complainant was that he had supplied foodgrains to the four named accused in the FIR, including respondent No.1, but he was paid only Rs.5,02,57,000.00 out of the total sum due and payable to him, i.e., Rs.11,52,38,156.00. He claimed that cheques were issued but when those cheques were presented, they were dishonoured for want of funds. He further claimed that his inquiries had revealed that the accused conspired with each other, prepared forged documents with false and fabricated addresses, including Aadhaar Cards, and had cheated him. Documents were filed in proof of respondent No.1 showing his own name and his father's name differently on separate occasions.