GAURAV BAKSHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, learned Senior Advocate assisted by Sagar Mehrotra and Sri Vinayak Mittal, learned counsel for the applicant through Video-Conferencing. Sri Rishi Chaddha, learned A.G.A. for the State is present in person.

(2.) This anticipatory bail application (u/s 438 Cr.P.C.) has been moved seeking bail in Case Crime No. 0301 of 2020 under section 420 I.P.C. Police Station Sadabad Kotwali, District Hathras during pendency of investigation.

(3.) As per F.I.R. which has been lodged through provision of Section 156 (3) Cr.P.C., the informant who is proprietor of Gayatri Refrigeration has submitted that Gayatri Refrigeration was having an agreement /contract with Daikin Air-conditioning (India) Private Limited for providing service and some copper was being supplied at a higher rate continuously by the accused side to the complainant side which was resisted but a threat was given by the side of accused to take supply of this copper at higher rate failing which the contract shall be cancelled. Under that threat, forcibly huge amount was got credited in the personal account no. 2010101026679 in Canara Bank and in account No. 10716197152 of State Bank of India which were belonging to the employees of the accused applicants.