ASHOK BHATIA Vs. STATE

JUDGEMENT

(1.) Petitioners, father and son have knocked the door of this Court seeking anticipatory bail in the above captioned FIR. Before noting the version of the petitioners it would be useful to note the gravement of the allegations against the petitioners as find mentioned in the FIR.

(2.) The FIR has been registered pursuant to the directions issued by a learned Metropolitan Magistrate. The complainant is Pramod Verma who states that he is carrying on business in the name and style M/s.P.J.Impressions. He stated in the complaint that the petitioners are in printing business and he supplied paper to the petitioners for printing. He states that paper worth Rs.34,91,803/- is in the custody of the petitioners. He further states that plates and designs etc. worth another Rs.27 lacs are in the custody of the petitioners. He states that neither the paper nor other material supplied to the petitioners for printing has been returned.

(3.) The charge of entrustment is repelled by the petitioners inter alia pointing out to the Court that the complainant owed them Rs.10,70,261/- towards printing charges. In respect of said debt he issued various cheques on different dates, all of which were dishonoured by the banker of the complainant when presented for encashment.