TARSEM LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 438 Cr.P.C for grant of anticipatory bail in case FIR No.455 dtd. 13/3/2020 registered under Ss. 406, 409, 420, 120-B IPC at Police Station Ambala City, District Ambala.

(2.) The case against the petitioner in brief is that he had taken money from the complainant and her relatives from time to time as a temporary loans. However, he has not repaid the same. In the process, from the year 2009 to 2019, an amount of Rs.70.00 lakhs has accumulated with the petitioner, which he has not paid so far. The entire amount has been taken by the petitioner by promising that he would re-pay the entire amount. When despite repeated requests, the money was not repaid, the intentions of the petitioner became clear and the present FIR was registered.

(3.) It is submitted by counsel for the petitioner that the case against the petitioner is totally concocted. The petitioner has not taken any money from the complainant or from her relative. Still further, it is submitted that from the year 2009 till 2019, there has never been any complaint from the side of the complainant. It is also submitted that there has been no transaction between the petitioner and the complainant or between the petitioner and the brother of the complainant. Hence, the petitioner deserves to be granted concession of anticipatory bail.