VIMMI PURI Vs. STATE

JUDGEMENT

(1.) The petitioners seek anticipatory bail in FIR No.133/2016 under Sections 420/406/34 IPC, Police Station Kirti Nagar.

(2.) Learned Senior Counsel for the petitioner contends that the petitioners have been falsely implicated. Subject complaint was initiated as a counter blast to the proceedings under Section 138 Negotiable Instruments Act initiated by the Petitioner against the complainant.

(3.) It is submitted that the allegation that jewellery was handed over by the complainant to the petitioner on assurance that a rental income would be given to the respondents against the said jewellery is false and fabricated and not substantiated. In fact the entire allegations are to create a false defence to the complainant under Section 138 of Negotiable Instrument Act.