AJAY SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of these applications filed under Sec. 438 of Cr.P.C, the petitioner seeks anticipatory bail in FIR 246/2021 dtd. 27/7/2021 and FIR No.284/2021 dtd. 2/9/2021 registered under Sec. 420 of IPC at Police Station Hauz Khas.

(2.) The dispute is regarding transfer of 15 lakhs and 10 lakhs shares of Spice Jet for consideration of Rs.15.00 lakhs and Rs.10.00 lakhs respectively from the complainant to the petitioner. It is further the case of the complainant that the petitioner dishonestly handed over outdated Delivery Instructions Slips (DIS) for the purpose of transfer of shares.

(3.) It is alleged by the complainant that the petitioner is deliberately and dishonestly resisting the transfer of shares in accordance with the Share Purchase Agreements (SPA-I and SPA-II) (entered into on 3/2/2017 and 9/7/2018 respectively) despite the closing dates as settled in the agreements.