PRAVEEN KUMAR KOMMINENI Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. No.600/2016 under Section 379/420/468/471/120-B IPC, Police Station Rajouri Garden (now investigation stands transferred to Police Station: Economic Offence Wing). Subsequently, Section 467 IPC has been added.

(2.) In the FIR the petitioner was not named and his name has surfaced subsequently. As per the complainant, the petitioner facilitated discounting of certain letters of credit which were opened by the co-accused in favour of the complainant by forging letter heads and documents of the complainant and the company seal of the complainant.

(3.) Learned counsel for the petitioner submits that petitioner has been falsely implicated. He submits that petitioner bonafidely entered into all transactions. He further submits that petitioner is not the beneficiary of any amount from the respondent.