SANDEEP SAPRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No.320/2022 registered at Police Station City Kotwali, District Bilaspur, Chhattisgarh for the offence punishable under Sec. 420 read with 34 of the IPC.

(3.) Prosecution case, in brief, is that on 22/8/2022, complainant Piyush Gupta lodged an FIR that he had paid 7,20,000/- in cash to applicant No.2 Tahzibul Hasan in advance and had also given two blank cheques as a security for supplying the order of the books. However, the books, for which the order was placed, were not supplied and on 7/3/2022, through Bhaiya Industries, Indore, 75 cartoon books were sent for which no order was placed and thereby, applicant No.2 Tahzibul Hasan and applicant No.1 Sandeep Sapra, Manager of Headword Publication Ltd. have cheated him. Based upon such allegations, the aforesaid offence has been registered.