AMIT KUMAR TYAGI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) This petition under Sec. 438 Cr.P.C. is filed seeking pre-arrest bail in F.I.R. No. 240, dtd. 30/7/2021, under Ss. 170, 384, 419, 420 read with Sec. 34 IPC, registered at Police Station Gannaur, District Sonepat.

(3.) The F.I.R. was at the instance of Ramesh Chand. There was dispute regarding payment between M/s Ideal Flavors Food Private Limited ('company'] and sons of the complainant. The allegations are that petitioner impersonated himself as Inspector, Economic Offences Wing, Delhi and duped the complainant of Rs.9,00,000.00 on the pretext of getting the matter compromised.