NARESH BATRA Vs. STATE

JUDGEMENT

(1.) A case under Sections 420, 467, 468 and 471 IPC stands registered against the petitioner at Police Station Central Chandigarh at the instance of his elder brother Dr. Mahesh Batra. The allegations against the petitioner are that some blank papers and blank forms duly signed by the complainant Dr. Mahesh Batra were left by him with his father Shri B.L. Batra and that his shares, the shares of his wife and minor children were transferred without consent from four companies i.e. Gajraj Beverages Pvt. Ltd., Batra Breweries and Distilleries Pvt. Ltd., Batra Hotels, Pvt. Ltd. and Batra Financier Pvt. Ltd. to another company Batra Films Pvt. Ltd. by using those blank forms and papers. It is further the case of the prosecution that the petitioner did not return those blank forms/papers inspite of requests having been made to him by the complainant. Further detailed facts are given in the order of learned Sessions Judge, Copy Annexure P.1.

(2.) THE request of the petitioner for the grant of anticipatory bail was declined by the learned Sessions Judge vide order, copy Annexure P.1 on the ground that certain record is yet to be taken into possession by the Investigating Agency.

(3.) ON the other hand, the learned counsel for the respondent have vehemently contended that the petitioner has forged four blank papers handed over to him so as to transfer the shares belonging to the complainant and his other family members. It has further been argued that certain documents are required to be recovered and as such custodial interrogation of the petitioner is necessary.