QUAZI NOORODDIN AHMED Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard finally.

(2.) As the accused/applicant is apprehending his arrest in connection with Crime No.242/2021 registered at Police Station Mana Camp Raipur, District Raipur for the offence punishable under Ss. 420, 34 IPC, he filed this second application under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail. The first application u/s. 438 Cr.P.C. filed by the applicant was rejected by this Court on 4/3/2022 in MCRCA No.25/2022.

(3.) Case put-forth by the prosecution, in brief, is that on 2/12/2021 an FIR was lodged by one Sapan Mandal - the director of the MM Fish Seed Cultivation Ltd to the effect that one Nitin Krishnani the director of Asiatic Motors, along with the present applicant had prepared a forged RC Book of Merecedes ML 250 bearing registration NO. CG-12-AM-3456 and sold the same. The complainant herein had purchased the said vehicle for Rs.19.00 Lacs and after using the same for about 9 months he sold it to one Amar Malhotra who in turn sold out to one Satendar Singh Chahal for Rs.21.00 Lacs. When Satendar Singh Chahal initiated the proceedings for change of the owner 's name in the RC Book, he came to know that the said vehicle was financed by Daimler Financial Service India Pvt. Ltd. It is alleged that as certain amount outstanding, NOC was not issued and certain manipulations were also made in the RC Book. Therefore, the complaint was lodged and offences were registered against the present applicant and the co-accused.