DEV RAJ KAPTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Apprehending his arrest in case FIR No. 13/21, dtd. 26/10/2021, registered at CID Police Station Bharari, Shimla, District Shimla, H.P. under Sec. 420 of the IPC, the petitioner has approached this Court for grant of pre-arrest bail by way of instant petition.

(2.) Allegations against the petitioner is that he is a commission agent in the trade of sale of fruits especially apple. Petitioner has cheated the complainants and has thereby induced them to deliver him their apple produce with intent not to repay them the sale consideration. It is alleged that a sum of Rs.95,875.00 is payable by petitioner to Shri Mast Ram and a sum of Rs.4,00,465.00 is due and payable by petitioner to Shri Gain Singh Chauhan.

(3.) The prayer for grant of pre-arrest bail has been opposed on the grounds that petitioner has not produced the record relating to the case and has also not repaid the amount due to the complainants. On such grounds the custodial interrogation of the petitioner is solicited.