ABHISHEK Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioners are seeking anticipatory bail in FIR No. 277 dtd. 12/9/2020, under Ss. 34, 406 and 506 of the Indian Penal Code, 1860, registered at Police Station Bhiwani Civil Lines, District Bhiwani.

(3.) Learned counsel for the petitioners contends that the FIR is the outcome of a monetary dispute wherein it is alleged that although the complainant had made a payment of Rs.2,50,000.00 for purchasing electronic goods, but the same were not supplied. He, however, contends that petitioner No. 2 had issued a cheque for a sum of Rs.64,000.00 to the complainant which had been dishonoured and the complainant has filed a complaint under Sec. 138 of the Negotiable Instruments Act, 1889. He also contends that the petitioners have deposited a sum of Rs.64,000.00 before the trial Court.