BANWARILALJI AGARWAL & ORS Vs. STATE

JUDGEMENT

(1.) Petitioners seek anticipatory bail in. FIR No.600/2016, under Section 379/420/468/471/120-B Indian Penal Code, 1860, Police Station Rajouri Garden. Subsequently, Section 467 IPC has been added.

(2.) During the pendency of the present application, petitioner No.1 has expired. Petitioners Nos.2 to 4 were granted interim protection by order dated 11.05.2017 subject to joining investigation.

(3.) The allegations in the FIR are that the complainant and the accused are related to each other. It is alleged that the accused initially entered into a transaction with the complainant whereby the credit worthiness of the complainant's company were used for importing inter-alia crude palm oil which was being purchased by the companies owned by the accused on credit from the complainant and thereafter payments were made. It is alleged that initially the business was on a small scale. Subsequently as the trade progressed the volume of sales rose substantially and as on the date of the complaint, there was an exposure of 150 crores. It is contended by the complainant that the accused had even forged documents and letter heads to show the credit worthiness and subsequently have failed to pay.