VIKRAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 21 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The FIR was lodged on the complaint of Avnish Pandey, who stated that he was an employee in Premier Logistics, Nagpur. The said Company had a contract with DMW, Patiala. As per the contract, Premier Logistics was to transfer the material/goods to the DMW, Patiala from various places. One Rahul Singh was also employed by Premier Logistics and he was assigned the duty to look after the delivery of the goods to DMW, Patiala. It was also his duty to deploy the vehicle/s for delivery of goods and he was getting the vehicles from 'Singh Road Carrier' and 'Solanki Freight Carrier It was alleged Anshika Singh and the petitioner-Vikram Singh were proprietors of Singh Road Carrier and Solanki Freight Carrier, respectively. An amount of Rs.9,35,300.00 was obtained by Rahul Singh in the name of Singh Road Carrier, Patiala and an amount of Rs.8,37,000.00 in the name of Solanki Freight Carrier, Patiala Later on, it was discovered that no goods had been transported on behalf of Premier Logistics, Nagpur by Rahul Singh. It is, thus, alleged that Premier Logistics had been cheated of an amount of Rs.17,72,300.00 by Rahul Singh. The petitioner being the proprietor of Singh Road Carrier, Patiala had conspired with Rahul Singh for cheating the complainant Company.