SANDEEP SINGH Vs. SIMRAN SODHI

JUDGEMENT

(1.) The petition has been filed by the complainant in FIR No.170/2019 which was registered under Ss. 380/406/420/506/120B IPC at Police Station Vasant Kunj, Delhi. Subsequently, Ss. 467/468/471 IPC have also been added.

(2.) The grievance of the complainant/petitioner, leading to the filing of the instant petition under Sec. 482 Cr.P.C., is granting of an anticipatory bail, vide order dtd. 13/3/2020, by the learned Additional Sessions Judge, Patiala House Courts, New Delhi, to the respondents/accused.

(3.) It may be mentioned here that the case was registered on the allegations that the accused/respondents had entered into a criminal conspiracy to cheat the petitioner/complainant of valuable property. It is the case of the petitioner/complainant that he and the respondent No.1/accused No.1 were college friends and had entered into a registered Partnership Deed dtd. 10/4/2014 for manufacturing remote controls under the name and style of M/s S.S. Manufacturing. Both partners had invested money in the firm. Subsequently, in December, 2015, the petitioner/complainant and his father had even mortgaged their house for procuring a loan for the benefit of the partnership firm. However, in January, 2019, the petitioner/complainant claims to have realized that the respondent No.1/accused No.1 had sold off remotes worth Rs.6.00 lakhs without any invoices and had used the said money, actually belonging to the firm, for his personal use. It was also alleged by the petitioner/complainant that the respondents/accused persons were running another company by the name of M/s Rugs Enterprises Pvt. Ltd. diverting the business and funds of the partnership firm to that company, using the raw material and machinery of the partnership firm and disposing of the remotes to other accused persons.