VIKRAM RANA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the anticipatory bail applications arise out of a common complaint case, they are disposed of by this common order.

(2.) The Applicants are apprehending their arrest in connection with a criminal complaint case, being Criminal Case No.4581 of 2017 registered against them in the Court of Judicial Magistrate First Class, Raipur for an alleged offence punishable under Sections 406 and 420/34 of the Indian Penal Code.

(3.) Facts of the case are that Respondent No.2, Poonam Singh Rajput filed a complaint case, being Criminal Case No.4581 of 2017 for the offence punishable under Sections 406 and 420/34 of the Indian Penal Code before the Judicial Magistrate First Class, Raipur against the present Applicants and other co-accused, namely, Smt. Kanchan Kalash, Prakash Kalash, Sharad Goyal, Jagdish Singh Bagga, Trilochan Singh Saluja and Parvindar Singh Chhabda making allegations that all the accused usurped the property of partnership firm Vardhman Infrastructure, in which he is one of the partners, by executing sale-deed where his (Poonam Singh Rajput's) signature has been obtained without his knowledge and the sale-consideration has never been paid to him as the cheque was issued in favour of the firm, but later on, the said cheque was turned into self-cheque and thereby the sale- consideration has also been usurped by the accused.