NIRMAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case was taken up for hearing through video conferencing. CRM No.19129 of 2020

(2.) Petitioner seeks grant of anticipatory bail under Section 438 Cr.P.C in case bearing FIR No.0125 dated 13.06.2020, registered under Sections 341, 406, 420, 506 IPC at Police Station Ismailabad District Kurukshetra.

(3.) Fir was registered against the petitioner at the instance of complainant Sanjeev Kumar Raheja, proprietor of M/s Jagmohan Traders, Shop No.196, New Grain Market, Ismailabad District Kurukshetra with the allegations that the complainant deals in the business of seeds, pesticides and fertilizers and was having business dealings with M/s Virk Brothers (petitioner's firm), who used to purchase seeds, pesticides and fertilizers from the firm of the complainant and further used to sell the same to the farmers. Petitioner got the supply of seeds, pesticides and fertilizers from the complainant's firm and supplied the same to the farmers from 04.12.2019 to 05.03.2020. The bills were issued in the names of farmers with proper stamping and signatures. The details of farmers were also registered in the books of the firm of the petitioner. There is balance amount of Rs.14,06,490/- which is due towards the petitioner till 05.03.2020. Petitioner issued a cheque No.00119 dated 20.05.2020 in the aforesaid amount i.e. Rs.14,06,490/- from his account No.50200015063782 in HDFC Bank at Ismailabad and asked the complainant to present the same on 28.05.2020. On being presented, it was found that the payment was already stopped by the petitioner. Ultimately the cheque was dishonored by the Bank. Instead of making good the payment, the petitioner gave threats to the complainant. With this background the FIR was registered.