NARESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case has been taken up for hearing through video conferencing due to Covid-19 pandemic.

(2.) This is a second petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in FIR No.101 dated 11.03.2020 registered under Sections 406 and 506 of Indian Penal Code, 1860 at Police Station Azad Nagar, District Hisar. The first petition for anticipatory bail was withdrawn by the counsel for the petitioner on 04.06.2020 (Annexure P-5). The present petition has been instituted six days later on 10.06.2020.

(3.) Fir was lodged on the basis of a joint complaint given by some farmers to the Superintendent of Police, Hisar stating that Anil, son of Satbir and Naresh (present petitioner), son of Dalip, are working as Commission Agents. They had approached the complainants and lured them into selling their crops to them on the assurance that they will be given good returns and timely payment. The complainants stated that for the past quite sometime, they had been selling their crops to the accused and there were regular transactions between them. However, now a huge amount of payment is outstanding from the accused and they are refusing to make the payment despite repeated requests. Rather the accused are threatening the complainants that in case, they demand the money, they will be eliminated.