ANKIT GOYAT Vs. OFFICER-IN-CHARGE, CITY POLICE STATION

JUDGEMENT

(1.) Heard Shri H. Kenajit, learned counsel appearing for the petitioner.

(2.) The instant application has been filed by the petitioner/applicant praying for releasing him on bail in the event of his arrest.

(3.) According to the petitioner, in and around June, 2014, the complainant, Shri Parveen Saraswat approached the petitioners brother Shri Abhishek Goyat for establishing a new business and accordingly, the complainant started functioning as Secretary in the ANTRIX Society which was created to undertake real Estate construction project and Shri Abhishek Goyat was the President of the Society. Sometime in the month of May, 2015, Shri Abhishek Goyat came to know that the complainant had turned dishonest and started engaging himself in fraudulent acts because of which feud between Shri Abhishek Goyat and the complainant arose and the complainant was requested to resign.