K JAYRAM Vs. STATE OF DELHI

JUDGEMENT

(1.) (ORAL) Exemption granted subject to just exceptions. Bail Appln.No.3008-09/2006 and Crl.M.A.No.8780/2006 Notice. Mr. Sunil Sharma, APP for the State, accepts notice of this application on behalf of the respondent. Mr. Lalit Kumar, Advocate is also present on behalf of the complainant.

(2.) This bail application is opposed by the learned APP for the State. He has opposed this bail application on the ground that the amount of alleged cheating involved in this case is quite huge and that other CandF Agents appointed by the petitioners have also filed similar complaints against him in the State of Gujrat, Kerala and West Bengal.

(3.) The facts relevant for the decision of this bail application are as follows:- The petitioners are accused of offences under Section 120B/406/409/420/467/468/471 IPC in case registered against them vide FIR No.736/2005 with Police Station Punjabi Bagh. The Petitioner No.1 is the Chairman of a company called India Household and Health Care Ltd. (hereinafter referred as IHHL) which was doing the business of importing the health care and household goods of South Korean company named LG House Hold and Health Care Ltd. (hereinafter referred as M/s LGHHL) into India. The Petitioner No.2 is the wife of the Petitioner No.1 and a Director of the above named company called IHHL which has been accused by the complainant for cheating and defrauding.