SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of regular bail in FIR No. 119 of 2020, dtd. 19/8/2020, registered at Police Station Rampur Bushahr, District Shimla, H.P. under Sec. 420 of the Indian Penal Code.

(2.) Status report has been filed, which is ordered to be taken on record.

(3.) Allegation against the petitioner is that one Sh. Pratap Dhajrma (complainant) had entered into an agreement with the petitioner for supply of skilled and unskilled labour alongwith mules for carrying fuel wood from the jungle area (Shagotidhar). In terms of the said agreement, the complainant had paid an amount of Rs.5,00,000.00 - (rupees five lacs only) to the petitioner through cheque. This was followed by another payment of Rs.2,00,000.00 (rupees two lacs only) allegedly by the complainant to the petitioner. As, despite receipt of said money, services as promised by the petitioner to the complainant were not provided, the complainant lodged the present FIR against the petitioner for defrauding him. Petitioner is stated to be in custody since 27/11/2021.