Ajay Rastogi, J. - (1.) Matter has come up for consideration of application of complainant U/s 439(2), CrPC seeking cancellation of bail granted to respondents (accused) U/s 438, CrPC vide order dated 29/01/08 of this Court.
(2.) Complainant - Sanjay Shandalia Director of M/s CP System (P) Ltd submitted complaint dated 13/08/07 against five persons out of whom three are respondents herein for offences U/Ss 406, 419, 420, 467, 468, 471, 120-B, IPC before ACJM Dausa, who sent it U/s 156(3) CrPC for investigation to the police, on which FIR- 422/07 was registered at police station Nagal Rajavatan (Dausa) on 27/11/07.
(3.) In the complaint, it was basically alleged that a work order from Indian Oil Corporation was received by complainant- Company - for execution whereof, MOU was executed between complainant and accused respondents on 02/02/04 and as per terms & conditions whereof, machines & equipments on hire basis were provided to accused respondents for executing the work order.;