RAM BABU SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been filed under Sec. 438 of Code of Criminal procedure seeking anticipatory bail in FIR No. 90/2022, dtd. 20/4/2022, registered under Sec. 420 of Indian penal Code, at Police Station, West District Shimla.

(2.) The FIR against the petitioner was registered on the basis of a complaint lodged by one Shri Dev Raj Verma. The gist of the complaint was that complainant alongwith one Smt. Monika Verma was running a hotel by the name of "Hotel Grand White". Both had 50% shares each in the hotel. They executed a Lease Deed for running the hotel for five years in favour of Ram Babu (bail petitioner) on 15/10/2020 for the amount specified therein. That Ram Babu had not paid the lease amount in accordance with the agreement. The security cheques allegedly issued by the bail petitioner to the complainant were also found to be false and forged. Certain other allegations have also been levelled by the complainant regarding non-compliance of the lease agreement and forged documents produced by the bail petitioner.

(3.) Interim protection was granted to the petitioner vide order dtd. 28/4/2022, subject to the conditions mentioned therein.