SANJEEV JAIN Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 438 Cr.P.C. seeking anticipatory bail in case FIR No. 335/2022 under Ss. 420/468/471 IPC registered at Police Station Shahdara.

(2.) Briefly stated, the present case was registered on the complaint of one Manish Jain, who in his complaint alleged that he is running his business of different types of Bakelite Sheets and laminated board under the name of M/s Bahubali Industries at 279, Double Storey Kabool Nagar Shahdara Delhi. There was business dealing between the complainant and the petitioner. Whenever, the order was placed by the petitioner for supply of board etc. the complainant supplied the same. The complainant supplied the goods at different times by way of different bills and lastly a sum of Rs.28,26,248.00 was payable by the petitioner up to 17/03/2019 for which he was giving false assurance but he did not pay the said amount.

(3.) The complainant contacted the petitioner to pay the remaining balance amount in lieu of supply of goods, but he failed to pay the same. The complainant further alleged that petitioner sent a photo of an e-way bill on the Whatsapp of complainant apprising him that he is sending return goods to the complainant. But the complainant did not receive the goods at all. The petitioner had given the Truck No-HR 37 S5658 by which the goods were being returned to the complainant. But the complainant failed to trace the above said goods loaded truck. The complainant further alleged that neither, he had received his goods back till date, nor he received payment of said goods from the petitioner. During investigation it was found that vehicle No. HR 37 S5658 does not exist.