SANDEEP SINGH Vs. STATE OF HIMACHAL PRADESH.

JUDGEMENT

(1.) The petitioners have sought anticipatory bail in case FIR No. 15 of 2016 dated 17.01.2016, registered at Police Station, Nalagarh, District Solan, H.P. under Section 420/34 IPC.

(2.) The respondents have produced the records of investigation and have also filed the status report.

(3.) It appears that a complaint was made against the Elfin Drugs (P) Ltd. on account that it was not paying the money which was due and payable to the complainant and have in this manner cheated the complainant. The allegations prima -facie appear to be of a civil nature as the question with respect to the actual amount due and payable towards the complainant by the petitioners or their Company or anybody else is entirely a matter of evidence.