NAVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 438 of Cr.P.C. is for grant of anticipatory bail in case FIR No.373, dtd. 29/9/2018 under Ss. 406, 420, 506 of IPC, registered at Police Station Nissing, Karnal.

(2.) The facts, which have given rise to the present FIR, are that one Rajesh Kumar, complainant; approached the police with the allegations that he was doing business of commission agent. In the normal course of business, the accused had purchased paddy from his firm. However, thereafter, the payments as agreed between the parties were not made by the petitioners. In this process, the complainant has been put to loss of Rs.1,12, 87,500.00 . Though there are more details of allegations yet on the basis of these broad allegations, the FIR has been lodged.

(3.) Before proceedings further, it is apposite to note that the present petition has been filed under Sec. 438 Cr.P.C. directly before the High Court, without first approaching the Court of Sessions Judge concerned.