SANDEEP DUDEJA AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 254 dated 07.07.2012, under Sections 420/467/468/471/120B IPC, registered at police station Jagadhari City, Yamuna Nagar.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Yamuna Nagar at Jagadhari dismissing anticipatory bail application filed on behalf of the petitioners. This Court while issuing notice of motion on 7.11.2012 passed the following order:-

(3.) Contends that even as per FIR allegation is that premium of Rs. 48,000/- was paid by the complainant by way of cheque in the name of the Insurance company to petitioner no.1 and that however, policy was not issued as per terms and conditions agreed at the time of proposal between complainant and petitioner no.1. It is further submitted that however insurance policy was issued by the company as per the proposal form filled by the complainant and that on his objection being raised, the entire amount alongwith interest has been returned to him by the Insurance company and the policy has been cancelled. It is also contended that there was option of getting the policy cancelled with the complainant within 15 days of the receipt of the insurance policy if he is not agreeable to those terms and conditions and hence, the dispute has been settled with the insurance company.