PANKAJ MALHOTRA Vs. STATE

JUDGEMENT

(1.) BAIL Appln. 1972/2008 and Crl, M. A. 11654 of 2008 (stay)Notice. Mr. Lovkesh Sawhney, APP accepts notice on behalf of the State.

(2.) FIR No. 464/2004 was registered on 20. 5. 2004, under Sections 406/420/468/471/ 34 IPC at the instance of the complainant. V. P. Goyal Director of M/s. V. G. Industries ltd. against the petitioner as well as two more persons for having allegedly raising forged/fake bills for taxi charges, telephone charges and magazine and book bills to the tune of Rs. 72,178 and received the payment of the said amount from the company.

(3.) PETITIONER had earlier moved a petition seeking anticipatory bail before this court. Vide order dated 18th June, 2004, the Court granted interim protection to the petitioner as he had paid a sum of Rs. 36,000 to the complainant through his counsel in the court on that date and had also undertaken to deposit an FDR for Rs. 36,000 in the trial court which was also ready. The said FDR has been deposited in the trial court and is lying there. However, the said anticipatory bail application was dismissed on 21. 9. 2004 by this Court. Since thereafter Investigating Agency did not take any step to arrest the petitioner probably because it did not feel it necessary to arrest him. With the change of the Investigating Officer, the petitioner feels being harassed and appre-hends his arrest.