IMRAN BHAI SOLANKI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 of Code of Criminal Procedure (in short 'Cr.PC'), seeking regular bail in case FIR No. 10 of 2022 dtd. 4/1/2022, registered under Ss. 406 and 420 of Indian Penal Code (in short 'IPC') in Police Station Dhali, District Shimla H.P.

(2.) Status report stands filed and record has also been produced.

(3.) Prosecution case is that on 4/1/2022, complainant Rohit Karol, proprietor of Krishan Fruit Agency, approached the police with complaint for lodging FIR against the petitioner stating therein that petitioner had purchased apple crop from his sole proprietorship concern amounting to Rs.4,39,911.00, but, after taking apple crop from the firm, he fled and switched off his mobile phone and was untraceable. According to complaint, petitioner proclaimed himself to be a big trader and induced, cheated and duped the complainant by impersonating himself to be a trader, whereas, he was not trader.