ASHOK KUMAR SAHNI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two petitions bearing No.CRM-M-36015-2023 titled as Ashok Kumar Sahni Versus State of Haryana and CRM-M-44766-2023 titled as Supriya Nakra Versus State of Haryana as the same are arising out of the same FIR. However, for the sake of convenience the facts have been taken from CRM-M-237362023.

(2.) The prayer in the present petitions under Sec. 438 of Cr.P.C. is for the grant of anticipatory bail to the petitioners in case FIR No.49 dtd. 1/3/2023 registered under Ss. 406, 420, 467, 468, 471, 506, 120B IPC at Police Station Industrial Area, Bhiwani.

(3.) The present FIR came to be registered on the complaint of Naresh Kumar Ahuja son of Pannu Ram Ahuja with the allegations that entities controlled by him and his wife had paid a sum of Rs.2.02 crores to M/s MDM Televentures Pvt. Ltd. Gurugram for supply of mobile phone accessories but the same had not been supplied thereby committing the offences in question. The copy of the complaint leading to the registration of the FIR is as under:-