Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the applicants, learned Counsel for the complainant as well as learned Public Prosecutor. Perused the material placed on record. The applicants are accused of offence under Sections 406 and 120 -B of IPC.
(2.) LEARNED Counsel for the applicants vehemently contended that the applicants should be released on bail because they are innocent persons and have been falsely implicated in this case. It is an admitted case of the complainant that the applicants are working as agent of Nahar Industries Enterprises Ltd. and the alleged amount was given as commission amount, therefore, it cannot be said that the applicants committed any offence as alleged. As per version of the FIR, it shows that there is a transaction of business activity between the parties and the case is of civil nature. Learned Public Prosecutor and learned Counsel for the complainant opposed the bail application.
(3.) HAVING considered all the relevant facts, I deem it just and proper to grant anticipatory bail to the applicants under Section 438 Code of Criminal Procedure;