ANIL LEPPS Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition, the petitioners seek the concession of anticipatory bail, upon FIR no.420, dated 31.08.2018, having been registered at Police Station Sushant Lok, Gurugram, for the alleged commission of offences punishable under Sections 406, 420 and 120-B of the IPC.

(2.) On the first date that the petition had come up for hearing (on 27.09.2019), learned counsel for the petitioner had been directed to place on record the agreement entered into between the parties, with the petition adjourned to 04.10.2019, on which date the following order had been passed:-

(3.) Today, the complainant in the FIR, i.e. respondent no.2, Naveen Beri, appears in person and submits that as a matter of fact the intended purchase of the property at Goa has nothing to do with the flat to be purchased by the complainant from the petitioners at Gurugram, and therefore, any link sought to be made between the two is misplaced, with this court to therefore to go into only the transactions in respect of the flat at Gurugram.