A L RAMACHANDRA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) In this petition filed under Section 438 Cr.P.C., petitioners seeks inter-state anticipatory bail.

(2.) Offences alleged are under Sections 420, 406, 504 and 506 of I.P.C.

(3.) Petitioners are doing textile business in the name and style of 'VTX Industries Ltd.' in Kuniamuthur, Coimbatore. They have loan transaction with S.E. Investments Ltd. in Agra, U.P. In this connection, dispute arose between both sides. S.E. Investments filed O.M.P. No. 767 of 2013 under Section 9 of the Arbitration and Conciliation Act, 1996 before the Delhi High Court. It also filed C.C. No. 414 of 2013 under Section 138 of Negotiable Instruments Act, 1981 in the Court of the learned Additional Chief Metropolitan Magistrate (South), Delhi.