SUNDER LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer is under Section 438 Cr.PC for grant of anticipatory bail to the petitioner -Sunder Lal in case FIR No.628 dated 20.05.2015 for offences punishable under Sections 381, 383, 403, 408, 419, 420, 423, 463, 464, 467, 468, 471, 474, 506, 34 and 120 -B IPC registered with Police Station City Gurgaon, District Gurgaon.

(2.) The developer company -M/s Lavish Buildmart Private Limited has lodged the aforesaid FIR alleging that the aforesaid accused in connivance with each other have cheated the company by executing lease deed dated 23.04.2014 for a small portion of land comprising a bigger chunk having a licence for developing a colony, for a meagre amount of Rs.1 -1/2 lacs only and that to based on a fabricated resolution dated 21.03.2014 of the company.

(3.) Learned Counsel for the petitioner submits that pursuant to the interim order passed by this court petitioner has joined the investigation and that parties have amicably settled the dispute by entering into compromise dated 19.05.2016.