SURINDER SOOD Vs. STATE OF DELHI

JUDGEMENT

(1.) The applicant is accused of having committed offences punishable under Sections 420 and 468 IPC. He seeks anticipatory bail.

(2.) The brief facts necessary to decide this application are that one Rajinder Singh (herein after referred to as the "Complainant") allegedly confided in his morning walk friend Ram Kumar Pawar about his desire to invest in business. He was informed that the business of human hair was profitable, particularly in export to European Countries. The complainant, lured by Mr. Pawar expressed his inability to invest the sum required for the business. The complainant as alleged was introduced to the Petitioner who along with Mr. Pawar allegedly convinced him to invest sizeable amounts in human hair business to get good returns. The complainant upon the assurance given secured bank loans against property.

(3.) The complainant further alleged that the venture did not yield the expected profits; the consignment was cancelled on account bad quality of hair. The complainant was not getting profits or the money invested in the business back. He lodged an FIR with the police on 9.8.2006