Punjab-Haryana High Court
Palash Aggarwal vs State Of Punjab on 28 August, 2018
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
(1) CRM-M-36076-2018 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-36076-2018 (O&M)
Date of Decision:-28.8.2018
Palash Aggarwal ... Petitioner
Versus
State of Punjab ... Respondent
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. Balram Singh, Advocate for the petitioner.
Mr. A.S. Sandhu, Additional Advocate General, Punjab.
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GURVINDER SINGH GILL, J.(Oral)
The petitioner seeks grant of regular bail in case registered vide FIR No.58 dated 10.07.2018 under Sections 420/120-B of Indian Penal Code, 1860 at Police Station Division No.4, District-Patiala.
The FIR was lodged on the basis of secret information to the effect that Maninder Singh Pasricha and one Palash Aggarwal were together alluring innocent person and cheating them under the garb of investments in 'Bitcoin'. Pursuant to receipt of aforesaid information, the petitioner and the co-accused were arrested on the same day itself outside Iqbal Inn Hotel along with currency notes and some forged documents.
Notice of the petition was issued to the respondent-State. Learned State counsel has informed that an amount of `5 Lakhs in Indian currency apart from UAE 4085 Dirhams, some US Dollars etc. and a laptop have been recovered from the accused. It has also been informed that subsequently i.e. on 17.07.2018 one Harinder Pal Singh had made a 1 of 2 ::: Downloaded on - 04-09-2018 10:16:57 ::: (2) CRM-M-36076-2018 (O&M) statement before the police that he had been duped an amount of `20,000/- by the accused.
Having regard to the abovesaid facts and circumstances and bearing in mind the fact that as of today the prosecution has been able to record statement of one Harinder Pal Singh only, who has stated that he has been duped of an amount of `20,000/- although allegations against accused are that they have been cheating people of huge amounts and also the fact that co-accused Maninder Singh Pasricha, who is identically situated, has already been released on bail, in my opinion, no fruitful purpose would be served by further detaining the petitioner behind bars. Accordingly, petitioner-Palash Aggarwal is ordered to be released on bail on his furnishing bail bonds/surety bonds to the satisfaction of learned trial Court/Chief Judicial Magistrate/Duty Magistrate Patiala.
This petition stands accepted accordingly.
28.8.2018 (Gurvinder Singh Gill)
pankaj Judge
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
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