MANJU SINGHAL Vs. STATE OF DELHI

JUDGEMENT

(1.) Vide this order, I shall dispose of second anticipatory bail application filed on behalf of the petitioner Manju Singhal under section 438 Cr.P.C. in FIR No. 89/2019 u/s. 420/34 IPC.

(2.) Ld. Counsel for the petitioner has prayed for anticipatory bail Bail Appl. no. 2793/2019 Page no.1 on the ground that petitioner is innocent and has been falsely implicated in the present FIR. It is submitted false FIR has been registered against the accused persons u/s. 420/34 IPC in the PS DBG Road which is not having the jurisdiction as no offence has been committed in the jurisdiction of the said PS and complainant is also not residing in the jurisdiction of said PS. The police came to the residence of petitioner along with the complainant and misbehaved with the petitioner and other family members. It is submitted that daughter of the petitioner is staying in Noida along with her friends. The police officers along with the complainant entered the house in the middle of the night and harassed them badly. It is submitted that present case is a civil dispute which has been given a flavour of criminal complaint. It is submitted that whole of the alleged cheated amount has been returned. A part of the sum has been paid and a part has been deposited in Court.

(3.) It is submitted that petitioner had earlier also moved anticipatory bail application which was dismissed by this Court on 04.09.2019.