AMIT MITTAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 Cr.P.C. for the grant of anticipatory bail in FIR No.54 dtd. 12/2/2021 registered under Ss. 120-B, 406, 419, 467, 468, 471, 473 and 420 IPC at Police Station Ambala Cantt, District Ambala.

(2.) The complainant filed an application with the police that the petitioner, who was the complainant's business partner, in conspiracy with his co-accused, had siphoned off from their partnership firm, an amount of Rs.1,69,75,000.00.

(3.) The complainant further alleged in his application that the complainant was 75 years old; on account of his old age and various ailments being suffered by him, since the year 2017, he had not been visiting the business premises too often; the petitioner, taking undue advantage of such a situation, in conspiracy with his co-accused, by using fake documents and stamps, started issuing bearer cheques in the names of fake firms; he then got these cheques encashed through his own persons/ employees who impersonated themselves to be authorised representatives of the fake firms in whose favour the cheques had been issued and after encashing the said cheques gave the cash to the petitioner.