ANURADHA CHAUDHARY Vs. STATE

JUDGEMENT

(1.) The present bail application is preferred by the petitioner to seek anticipatory bail under section 438 Cr.P.C., apprehending arrest in case FIR No.672/2015 registered at Police Station - Jyoti Nagar, New Delhi, under Section 420/ 406/ 467/ 468/ 471/ 477-A/ 120-B IPC, wherein the applicant is one of the four accused.

(2.) Here itself I may observe that accused Nos. 1, 2 & 3 have been granted anticipatory bail by the learned ASJ, Shahdara District, Karkardooma Courts. However, the petitioner has been denied the said protection.

(3.) The said FIR came to be registered on the complaint of one Sh. Vikas Bhardwaj. The case of the complainant/ prosecution is that on the proposal of one Devender Sharma - in association with three other accused persons, he consented to purchase property bearing No. A-37, Kailash Nagar Colony, Loni Road, Shahdara, Delhi. He issued four cheques - two from his own account and two from the account of his brother Akash Bhardwaj in the name of M/s. Capital Land Builders Pvt. Ltd. Two of these cheques were encashed in the account of M/s. Capital Land Builders Pvt. Ltd., while the other two were returned against payment in cash. The complainant produced one receipt in respect of the amount of Rs.20 Lakhs paid in cash, issued by the petitioner accused Anuradha Chaudhary. In respect of the other returned cheque, the complainant claims that he handed over Rs.20 Lakhs in cash to Devender Sharma, against which no receipt was issued.