Punjab-Haryana High Court
Ritanshu Aggarwal vs State Of Punjab on 7 May, 2015
CRM-M-14401 of 2015 and
CRM-M-14482 of 2015 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Date of decision:-07.05.2015
1. CRM-M-14401 of 2015
Ritanshu Aggarwal
........Petitioner
vs.
State of Punjab
......Respondent
AND
2. CRM-M-14482 of 2015
Vijay Kumar Goyal
........Petitioner
vs.
State of Punjab
......Respondent
Present: Mr. Anil Rathee, Advocate,
for the petitioner (in CRM-M-14401 of 2015).
Mr. S.S. Chandumajra, DAG, Punjab.
Mr. Darshan Singh Malwai, Advocate,
for the petitioner (in CRM-M-14482 of 2015).
*****
PARAMJEET SINGH, J. (ORAL)
This order shall dispose of both the anticipatory bail ANJU RANI 2015.05.12 10:00 I attest to the accuracy and integrity of this document CRM-M-14401 of 2015 and CRM-M-14482 of 2015 2 petitions bearing No. CRM-M-14401 of 2015 and CRM-M-14482 of 2015 filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No.32 dated 09.04.2015, under Sections 420, 120-B of the Indian Penal Code, registered at Police Station Division No.8 (Kailash Chowk), District Ludhiana City.
The brief facts of the case are that Prem Parkash the complainant has lodged the FIR against the petitioners on the ground that he is running a money exchange business in the name and style of Om Forex Money Changer, Patiala Gate, Sangrur and he can transfer only an amount of Rs.5 lacs from his shop. Gurmeet Singh's son required money abroad and he had to send Rs. 25 lacs to him and he gave the complainant a 'self cheque' No.802237 drawn on account No.55148937479 of State Bank of Patiala. The complainant then got in touch with one Vijay Goel of M/s Goel Forex Company, Jagraon who told him that he had no facility to send Rs.25 lacs but his nephew Rishu who runs Shree Durga International Money Changer Authorized RBI, Ghumar Mandi, Ludhiana has the facility to exchange and send such a big amount of money abroad. As a result of it, the complainant along with Sarabjit Singh son of Upkar Singh, went to the owner of Shree Durga International Authorised, Ghumar Mandi, Ludhiana and paid Rs.25 lacs. In spite of repeated requests the petitioners have not send money to Gurmeet Singh's ANJU RANI 2015.05.12 10:00 I attest to the accuracy and integrity of this document CRM-M-14401 of 2015 and CRM-M-14482 of 2015 3 son and committed fraud to him.
It appears to be an apparent fraud which may be a money laundering business. For such cases custodial interrogation is a necessity.
Hence, both the petitions are dismissed.
(Paramjeet Singh) Judge 07.05.2015 anju rani ANJU RANI 2015.05.12 10:00 I attest to the accuracy and integrity of this document