BALWANT SINGH NEGI Vs. STATE

JUDGEMENT

(1.) Present petition has been filed seeking anticipatory bail in FIR No. 25/2012 registered with PS Begumpur, Delhi under Sections 420/467/468/471/120B IPC.

(2.) In the complaint, the complainant has stated that on 09 th July, 2010, present petitioner and his wife had entered into two loan agreements wherein they had agreed to pay Rs. 81,90,000/- on or before 04 th September, 2010 and Rs. 97,60,000/- on or before 07 th October, 2010.

(3.) It is further stated in the complaint that as the petitioner could not repay under the aforesaid loan agreements, petitioner offered to sell his house bearing No. 132, Pocket-12, Sector-20, Rohini, Delhi- 110085 for a total sale consideration of Rs. 26,55,000/-. In addition, the petitioner is alleged to have handed over a cheque of Rs. 12,00,000/- to the complainant.