SHASHI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.00092/2017, under Sections 366/376/506IPC, PS North Rohini.

(2.) It is contended by learned counsel for the petitioner that the subject FIR is not an FIR on the complaint of one Smt. Anshu but is an FIR which is a counterblast to the complaint made by the petitioner against some police officials of PS North Rohini.

(3.) It is contended that there was a dispute between the petitioner and Smt. Anshu with regard to dishonour of certain cheques consequent to which the petitioner filed a complaint under Section 138 of the Negotiable Instruments Act against Smt.Anshu in the year 2015.