S. N. Variava, J. - (1.) This Special Leave Petition is against an Order dated 4th February, 2000 passed by the High Court of Delhi in Criminal Writ Petition No. 905 of 1997 (reported in 2000 (85) Delhi LT 56).
(2.) Briefly stated the facts are as follows: On 6th November, 1997 2nd Respondent filed a complaint with the Station House Officer, Police Station, Vasant Vihar, New Delhi. In the complaint it was stated that 2nd Respondent had handed over a consignment of 4000 Video Cassettes Recorder and 8 sets of 20" Colour Televisions with remote and woofers packed in 417 packages to M/s. Road Transport Corporation (hereinafter called the said firm) for transporting to Guwahati in Assam. In the complaint it was mentioned that the said firm had sent Vehicle No. DBL-4365 to the complainant's godown and loaded the consignment in the vehicle. It was also stated that the said firm issued Lorry Receipt No. 52806 dated 11th October, 1997. It was stated that the consignment had not been delivered. It was stated that the complainant had learnt that the consignment was never sent to Guwahati and was kept by the said firm. In the complaint it was claimed that there was breach of trust and forgery on the part of Petitioners who were the proprietors of the said firm. On the basis of this complaint the police called the Petitioners at the Vasant Vihar Police Station on 8th November, 1997. The Petitioner appeared before the police and brought the attention of the police to a letter dated 27th October, 1997 sent by the Petitioners. Thereafter the police registered a FIR on 9th November, 1997.
(3.) The Petitioners had in the meantime applied for anticipatory bail. The same was refused by the Court. No Appeal or Revision was filed against the Order refusing anticipatory bail.;