JASPAL SINGH BATRA Vs. STATE

JUDGEMENT

(1.) Allegations of complicity in offences punishable under Sections 420/406/120B/34 of the Indian Penal Code, 1860 (IPC) have been levelled against the petitioners in these two matters (they being father and son respectively), in FIR No.608/2016 of Police Station Okhla Industrial Area, registered on 05.11.2016 on the complaint of Mr. Rasik Sahni, partner of M/s. Gay Printers, which is engaged in the business of providing printing services. The dispute relates to a high end printing machine procured by the complainant, for consideration, with the assistance of the petitioners, they being engaged in the business of import of said machinery through their concerns described as M/s. Sheefa Exports Pvt. Ltd and M/s. Trinity Printing Machinery, the latter being based in Florida (USA). The case has been under investigation with the police, completion of which process is not yet in sight.

(2.) The first captioned petition of Jaspal Singh Batra had come up before this court on 18.05.2017 with the following order being passed:-

(3.) The second petition of Jaspreet Singh Batra came up before this court on 30.05.2017 when the following order was passed:-