(1.) Petitioner has preferred present petition under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC') for grant of bail in case FIR No. 300 of 2018, dated 30th Sept., 2018, registered under Sec. 420 of the Indian Penal Code (hereinafter referred to as 'IPC'), at Police Station Sadar, District Mandi, Himachal Pradesh.
(2.) As per status report, petitioner had purchased certain goods from the complainant, but at that time, he was not having cash with him, therefore, he had issued a cheque as a guarantee for making cash payment through the truck driver, in whose vehicle the goods were being transported to the place of petitioner. However, he did not pay any cash through truck driver and thus, has committed an offence under Sec. 420 of IPC, resulting into lodging of present F.I.R. against the petitioner/accused.
(3.) After lodging the F.I.R., police had searched the place of petitioner and had recovered all goods except 24 boxes of tiles and handed over the same to the complainant.