PRASANJIT BERA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By this petition filed under Section 438 read with Section 482 of Cr. P.C., the petitioner is seeking anticipatory bail in a case registered vide FIR No.905/2015 under Section 420/506/406/34 of IPC at Police Station Krishna Nagar, Delhi.

(2.) The present FIR has been registered on the complaint of Harish Chander Anand, who submitted in his complaint that the petitioner had a license to import-export gold. The petitioner fraudulently assured the complainant that he will give him gold at a low price and consequently he received Rs.60 lacs in cash and gold ornaments for his family members from the complainant by giving false representations. Thereafter, when the complainant demanded his money and the gold ornaments back, the petitioner refused to return the same and started threatening the complainant.

(3.) Perusal of the order dated 21.04.2016 reveals that the petitioner was granted interim protection subject to his joining the investigation as and when required. It was also directed that the petitioner shall not leave the country without prior permission of the Court. Learned counsel for the petitioner submits that the petitioner has joined the investigation.