SUVRA GHOSH,J. - (1.) Petitioners are before us seeking pre-arrest bail in the present case which was registered at the behest of one Rajiv Roy alleging that the petitioner no. 1 had impersonated himself as founder of M/s. Bharat Techno Private Limited, on the strength of forged and fabricated documents. It is further contended in the F.I.R. that the petitioner no. 1 along with others proposed a commercial arrangement with the defacto complainant through one Sacchidananda Misra and had induced him to part with money on false representation of marketing of robotics for commercial purposes. Subsequently, the defacto complainant realized that no such company existed and the petitioners had fraudulently cheated him of the aforesaid sum of money.
(2.) Referring to the allegations in the F.I.R. learned senior Counsel appearing for the petitioners submits that the dispute at its height relates to breach of a commercial arrangement and the allegation of forging and/or fabricating documents are vague and non-specific. Accordingly he prays for pre-arrest bail.
(3.) Learned Public Prosecutor opposes the prayer for anticipatory bail. He submits progress of investigation has revealed a more sinister conspiracy amongst the petitioners to impersonate themselves as successful businessmen before the defacto complainant and utilise his political connection to gain access to various politicians in the State in order to blackmail them on the lure of money and women. He refers to the statement of the Sacchidannanda Misra who claimed that the petitioners had sent an unknown lady into his hotel room who made sexual advances.;