SAHIL VERMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petition under Sec. 438 of the Code of Criminal Procedure has been filed for grant of pre-arrest bail to the petitioner in FIR No.169 dtd. 27/12/2022, under Sec. 420 of the Indian Penal Code, 1860 (for short, 'the IPC'), registered at Police Station Nangal, District Rupnagar.

(2.) Aforesaid FIR was registered on the basis of statement made by one Vivek Sabarwal with the allegations that one of his friends, Pawan, introduced him to the petitioner and on 22/5/2021, struck a deal for selling old mobile phones for a sum of Rs.8,00,000.00. Complainant paid Rs.4,00,000.00 to the petitioner, but he neither supplied the old mobile phones except two amounting to Rs.32,000.00, nor returned the money.

(3.) This Court, granted interim bail to petitioner and relevant part of the same is recapitulated as under:-