SHAHABUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 438 Cr.P.C. for grant of bail to the petitioners in FIR No.298 dated 08.07.2020, under Sections 120-B, 406, 420, 506 of the IPC, registered at Police Station, Sector-58, District Faridabad.

(2.) Learned counsel for the petitioners submits that as per allegations in the FIR, the complainant had made a payment of Rs.70,57,250/- on 20.02.2013 to co-accused Chandersen, while entering into an agreement to purchase in which complainant had half share with petitioner.

(3.) Learned counsel for the petitioners further submits that it is an admitted case of the party that petitioner No.1 Shahabuddin and complainant were running a business in partnership along with one Iqbal.