AMIT CHATURVEDI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) IN Bail Application 2283 of 2008, the Petitioner Amit chaturvedi is seeking anticipatory bail in fir No. 277 of 2005 under Sections 406/420/120-B IPC registered at Police Station Hauz Khas, New Delhi.

(2.) THE co-accused in the FIR is the petitioner's father Devi Prasad Chaturvedi who has separately filed Bail Application no. 67 of 2008. The allegation in the FIR is that the complainant M/s. Technology Development Board (TDB') had disbursed a loan of Rs. 80 lakhs to M/s. Pushkar Chem limited of which Devi Prasad Chaturvedi is the Managing Director. When the loan amount unable to be repaid, the said FIR was registered at the instance of the TDB.

(3.) DURING the pendency of the criminal proceedings, the TDB received from the petitioner a sum of Rs. 80 lakhs equivalent to the principal amount of the loan to be repaid by Pushkar Chem Limited. A letter dated 2nd March 2009 addressed by TDB to the IO, Sub-Inspector Maheshwari of the economic Offence Wing, reads as under: 'kindly refer to your letter dated 25. 2. 2009 on the above subject. The stand of TDB on the matter is as given below: