RAGHU MENON Vs. STATE

JUDGEMENT

(1.) Vide the present bail application under Section 438 r/w Section 482 of the Cr.PC, 1973, the applicant/ petitioner seeks the grant of anticipatory bail in FIR No.354/2019, PS Dwarka which is indicated to have been registered on 29.07.2019 on the complaint of Mr. Vikas Arora, s/o Mr. Amarjeet Arora, President of M/s Europa Digital Ltd. situated at A-57, Sector-8, Dwarka, New Delhi for alleged commission of the offences punishable under Sections 420/406/467/471 r/w Section 120B r/w Section 34 of the Indian Penal Code, 1860.

(2.) The averments made in the FIR read to the effect:-

(3.) The contention that has been raised by the petitioner is to the effect that all allegations made in the FIR against the petitioner are frivolous and baseless and that the petitioner has been falsely implicated in the instant case. The petitioner has submitted that the genesis of the entire matter pertains to two agreements i.e. an Engagement Agreement and a Loan Agreement dated 20.12.2018 and 02.02.2019 respectively between M/s Europa Digital Ltd. registered in India and Czar International Pte. Ltd. registered in Singapore and that these two agreements do not include the petitioner in any capacity. The petitioner has further submitted that till 04.03.2019, he had never spoken to the complainant nor had he had any kind of business relationship nor was he part of any transaction whatsoever with Mr. Vikas Arora or the company M/s Europa Digital Ltd.