PREETI AGGARWAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicants seek anticipatory bail in case FIR No.67/2025 of Police Station R.K. Puram for offence under Sec. 420/406/34 IPC.

(2.) In furtherance of last order, I have heard learned counsel for accused/applicants and learned APP assisted by IO/SI Amit Kumar and counsel for complainants Abhishek and Saurabh Goel.

(3.) Broadly speaking, prosecution case as culled out of the investigation file is as follows. The FIR was registered on joint complaint of Abhishek and Saurabh Goel. The accused/applicants and the complainant Abhishek had multiple business transactions, related to dairy products, as reflected in the bank account statements shown today. It appears that since parties were already transacting with each other, the accused/applicants took loan on few occasions from the complainant Abhishek. Part of that loan amount was also paid back by the accused/applicants, according to the complainants Abhishek and Saurabh Goel. Further according to the complainants, subsequently the accused/applicants developed dishonest intention and did not pay back the balance loan amount. Since the loan repayment cheques got bounced, proceedings under Sec. 138 Negotiable Instruments Act were initiated against the accused/applicants. Another part of the alleged cheating according to the FIR is that the accused/applicants took delivery of dry fruits from Saurabh Goel as a business transaction but the cheques of payments of consideration issued by the accused/applicants got bounced, so proceedings under Sec. 138 Negotiable Instruments Act were initiated.