SUMIT VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Sumit Verma son of V.K. Verma has preferred the instant petition for the grant of anticipatory bail in a case registered against him, by means of FIR No.16 dated 07.03.2012, for the commission of offences punishable under Sections 406 and 420 IPC, by the police of Police Station Sector 19, Panchkula, invoking the provisions of Section 438 Cr.P.C.

(2.) CONCISELY , the prosecution version is that the complainant had booked and made the entire payment of flat to the petitioner-accused. He was given the share certificate. After draw of lots, he was allotted the flat in question. The share certificate issued to the complainant by the petitioner was subsequently found to be forged. It was claimed that the petitioner has forged the record/register and the flat was shown to have been allotted to some other person. The complainant confronted him with the situation and alternatively wanted the refund of his amount but the same was not returned by the petitioner. The cheque issued by the petitioner of the impugned amount was even dishonored.

(3.) NOTICE of the petition was issued to the respondent.