Delhi High Court - Orders
Ranjib Biswal vs State (Nct Of Delhi) And Anr on 28 July, 2025
$~109
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2755/2025
RANJIB BISWAL .....Petitioner
Through: Mr. N. Hariharan, Senior Advocate
with Mr. Tanveer Ahmed Mir, Senior
Advocate and Mr. Md. Imran Ahmad,
Ms. Yashodhara Singh and Mr. Aman
Akhtar, Advocates.
versus
STATE (NCT OF DELHI) AND ANR. .....Respondents
Through: Mr. Tarang Srivastav, APP with SI
Nisha, PS-Vasant Vihar.
Mr. Amit Gupta, Mr. Ramesh Kumar,
Advocates for complainant.
CORAM:
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 28.07.2025 CRL.M.A. 21409/2025 (exemption) Allowed, subject to all just exceptions.
This application stands disposed of.
BAIL APPLN. 2755/20251. This is an anticipatory bail application filed on behalf of petitioner in case FIR No. 155/2025 under Sections 318(4) BNS, 2023, registered as Police Station Vasant Vihar.
2. As per allegations, the complainant, a Chartered Accountant was This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/07/2025 at 22:17:49 introduced to the petitioner through a mutual acquaintance and was persuaded to invest in a Mayur Vihar property. The complainant and his acquaintance, Sanjeev Sabharwal entered into a registered sale agreement dated 08.12.2022 and jointly transferred an amount of Rs. 1.80 crores as consideration. Despite multiple agreements executed between December, 2022 and April, 2023, it is alleged that petitioner failed to transfer the property or complete the transactions. It has also been alleged that a cheque of Rs. 1.80 crores issued by the petitioner was dishonoured, prompting the complainant to file a complaint under Section 138 NI Act.
3. Mr. N. Hariharan, learned Senior Counsel appearing for the petitioner submits that the FIR has been registered on account of dispute which is civil in nature. It is submitted that petitioner had availed credit facility and as surety for repayment of credit facility/loan, certain documents were executed which are now sought to be misused. It is further submitted that petitioner has paid back more money than it was payable from him. In this regard, he has placed reliance on bank statements. According to him, copies of the bank statements were given to the Investigating Officer during the course of the investigation for the purpose of verification. He further states that petitioner has not only joined the investigation but duly cooperated in the investigation of the case and is still ready and willing to join the same.
4. The application has been opposed by the learned APP appearing for the State assisted by the learned counsel for the complainant, submitting that only Rs. 50,00,000/- has been received by the complainant and that the remaining alleged payments were made to the third party entities other than the complainant.
5. Issue notice. Notice is accepted by learned APP appearing for the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/07/2025 at 22:17:49 State as also be learned counsel appearing for the complainant.
6. Investigating Officer to verify the bank statements and file the status report on or before the next date of hearing.
7. In the meanwhile, no coercive action be taken against the petitioner till the next date, subject to his joining the investigation as and when directed by the Investigating Officer, with further direction that petitioner shall not leave the country without permission of this Court.
8. List on 01.09.2025.
RAVINDER DUDEJA, J JULY 28, 2025/vd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/07/2025 at 22:17:49