RAKESH KUMAR Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) On the statement of Om Parkash, the FIR in question has been registered under Sections 406/420 Indian Penal Code. Om Parkash had alleged that he had deposited Rs. 300.00 per month for three years from 15.6.1992 with Opal Forest Company and the maturity amount was Rs. 14,580.00 as on 15.6.95. He has further alleged that on 19.4.96, from out of the above said amount, he deposited Rs. 5000.00 as fixed deposit, and that the Company gave him a cheque for Rs. 10,476/- for the remaining amount, but the same was not honoured for want of funds. He has further alleged that the Company gave another cheque for Rs. 7900.00, and that the maturity date of the fixed deposit was 19.4.98. But inspite of his request, the money was not paid to him, though he met the Managing Director and requested her to make the payment.

(2.) The petitioner moved an application under Sec. 438 Code Criminal Procedure for bail in anticipation of arrest before the Sessions Court, Chandigarh who dismissed his application. Therefore, the petitioner has approached this Court under Sec. 438 Cr, P.C. for the same relief.

(3.) I have heard the counsel for both the sides and perused the records on file.