YASMIN FATIMA SHAFIKUR RAHMAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred the first bail application for grant of anticipatory bail, as she apprehends her arrest in connection with Crime No.89/2020, registered at Police Station- Jamul, District: Durg (C.G.) for the offence punishable under Sections 420, 409 & 34 of the Indian Penal Code.

(3.) As per the written complaint lodged by the complainant B.L. Porawal, accused Shafikur Rahman, Mohammad Kamruddin Sheikh, present applicant Yasmin Fatima Shafikur and Sangram Mahendra Singh have purchased chemical products through GST invoice during the period 12-04-2018 to 20-09-2018, however, they have failed to pay the price of goods amounting to Rs.1,17,23,317/-. The accused persons have issued cheques towards payment of the amount, however, subsequently, the accused persons issued stop payment instructions to their banker. In his statement under Section 161 of Cr.P.C., the complainant has stated that goods worth Rs.3,13,37,723/- were supplied against which the accused persons made payment of Rs.1,96,14,406/- however, the balance amount of Rs. 1,17,23,317/- has not been paid.