DEEPAK MALHOTRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer under Section 438 Cr.P.C is for grant of anticipatory/pre arrest bail in case FIR No. 592 dated 20.10.2010 under Sections 420/468/467/471 IPC, P.S Central Faridabad, District Faridabad.

(2.) Allegations against the Petitioner are that he was inducing customers-residents of the area to buy two bed room flats for a sum of Rs. 9 lacs being constructed by Lord Budha Housing Society, Faridabad. Promotor/owner of the Lord Budha Housing Society was one Kapil Suri, a tenant of the Petitioner. The booking amount being received was 10% of the sale consideration i.e Rs. 90,000/-.

(3.) Learned Counsel submits that all the payments qua booking were received through cheque, which were credited in the accounts of main accused Kapil Suri. Alleged bogus receipts were also issued by Kapil Suri. It is further submitted that Petitioner himself had booked one plot and had Crl.M. No. 33721-M of 2010 #2#