Punjab-Haryana High Court
Ganga Ram & Another vs State Of Haryana on 18 March, 2010
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No. M-7868 of 2010
Date of Decision: March 18, 2010
Ganga Ram & Another
.....PETITIONER(S)
VERSUS
State of Haryana
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. Gaurav Sethi, Advocate, for
the petitioners.
. . .
AJAI LAMBA, J (Oral)
This petition has been filed under Section 438 Cr.P.C. for grant of bail to the petitioners in case FIR No.29 dated 16.2.2010 under Sections 420, 467, 468, 471, 120-B IPC registered with Police Station, Naraingarh, District Ambala.
Learned counsel for the petitioner contends that the petitioners have not been named in the FIR. The petitioners are ready and willing to join investigation.
I have considered the contentions. Crl. Misc. No. M-7868 of 2010 [2] The manner in which the offence has been committed indicates premeditated mind and planning. The complainant received a call purportedly from a woman who stated that she was speaking from ICICI Bank, Bangalore. The complainant was induced to get a credit card whereupon a person approached the complainant. The complainant handed over his Identity Card, photographs and two cheques for a sum of Rs.50/- and Rs.25/- for getting the credit card issued. Subsequently, the complainant found that a sum of Rs.1,10,000/- have been withdrawn from the account of the complainant maintained in HDFC Bank and a sum of Rs.70,000/- withdrawn from the account of Narender Kumar, brother in law of the complainant. Even Narender Kumar had fallen prey to the inducement on the asking of the complainant.
It would be only through custodial interrogation that the entire modus operandi would be revealed.
In view of the above, the petition is dismissed.
(AJAI LAMBA)
March 18, 2010 JUDGE
avin
Crl. Misc. No. M-7868 of 2010 [3]
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?