PINKI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) These are applications under Sec. 482 read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ["BNSS"], filed by the petitioners seeking grant of anticipatory bail in FIR No. 492/2024 registered at Police Station Mukherjee Nagar, Delhi, under Ss. 420/467/468/471/120B of the Indian Penal Code, 1860 ["IPC"]. Since both petitions emanate from a common set of facts and pertain to the same FIR, they are being disposed of together by this common judgment.

(2.) The FIR was lodged on 3/7/2024 on a complaint by Ravinder Singh ["complainant"], who alleged that the petitioners, along with other co-partners of the firm M/s Sanrachna Infra Projects, had committed acts of cheating, forgery and criminal conspiracy with the intent to siphon off partnership funds.

(3.) The record shows that the firm was originally constituted on 5/7/2017 through a notarized Partnership Deed between four partners, namely, Pinki [petitioner in BAIL APPLN.3432/2024], Ravinder Singh [complainant], Pramod Singh and Smt. Seema Bhedda. Initially, Pinki held 30% share, which was subsequently increased to 40% by virtue of a Reconstitution Deed dtd. 17/12/2017, while Seema's share was reduced.