Punjab-Haryana High Court
Mandeep Singh @ Monu @ Sonu vs State Of Haryana on 18 April, 2018
Author: H.S. Madaan
Bench: H.S.Madaan
CRM-M-257-2018
CRM-M-533-2018 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(1) CRM-M-257-2018
Date of decision:-18.4.2018
Mandeep Singh @ Monu @ Sonu
...Petitioner
Versus
State of Haryana
...Respondent
(2) CRM-M-533-2018
Manish Kumar alias Mannu
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR.JUSTICE H.S.MADAAN
Present: Mr.S.S. Sandhu, Advocate
for the petitioner in CRM-M-257-2018.
Mr.Namit Khurana, Advocate
for the petitioner in CRM-M-533-2018.
Mr.Neeraj Poswal, AAG, Haryana.
****
H.S. MADAAN, J.
By this order, I shall dispose of two petitions i.e. CRM-M- 257-2018 filed by petitioner - accused - Mandeep Singh @ Monu @ Sonu and CRM-M-533-2018 filed by petitioner - accused - Manish Kumar 1 of 3 ::: Downloaded on - 06-05-2018 18:48:10 ::: CRM-M-257-2018 CRM-M-533-2018 -2- alias Mannu for grant of regular bail in case FIR No.555 dated 14.7.2017, under Sections 408, 420, 411, 120-B IPC and 13 of Gambling Act, registered at Police Station Civil Lines, Karnal.
Briefly stated, facts of the case as per prosecution version are that Kapil Kumar and Ravinder Kumar happened to be employees of company Secure Value India Ltd. and they had been entrusted with an amount of Rs.1,90,42,800/- for filling cash in ATM machines of the different banks in the city but that amount was embezzled by them. After registration of formal FIR, when the matter was investigated, involvement of several other persons, namely, Manish Kumar @ Mannu (petitioner in CRM-M-533-2018), Parveen, Charanjeet and Mandeep Singh @ Monu @ Sonu (petitioner in CRM-M-257-2018) was found to be there. They were arrested and recoveries of cash amount were got effected from them. It further transpired that accused Kapil Kumar and Ravinder Kumar had lost a sum of Rs.35 lakhs in betting of cricket matches of IPL-2017. Mandeep Singh @ Monu @ Sonu, petitioner in CRM-M-257-2018 is alleged to be the mastermind and as disclosed by him during interrogation, he used to transfer funds from one ATM to another to avoid detection of embezzlement by his co-accused. Manish Kumar @ Mannu, petitioner in CRM-M-533-2018 is a cousin brother of main accused Kapil Kumar and Mandeep Singh @ Monu @ Sonu their best friend. It is the case of the prosecution that they used to live together and were given to vice of gambling. After being arrested in this case, Mandeep Singh @ Monu @ Sonu and Manish Kumar @ Mannu are said to have identified the place of occurrence and vehicle bearing registration No.HR45-B/9477 was 2 of 3 ::: Downloaded on - 06-05-2018 18:48:11 ::: CRM-M-257-2018 CRM-M-533-2018 -3- recovered from Mandeep Singh @ Monu @ Sonu.
Both the petitioners had filed petitions for grant of regular bail in the Court of Sessions but were unsuccessful there, as such, they have approached this Court with the same request.
Notice of the petitions was given to respondent - State and counsel representing the State has put in appearance.
I have given a thoughtful consideration to the rival contentions besides going through the record.
The allegations against the accused are indeed very serious of being part of conspiracy to embezzle around Rs.2 crores of public money. The trial against them is going on, which is likely to be completed in near future. The apprehension expressed by learned State counsel that in case they are granted bail, they would take path of crime again and tried to tamper with the prosecution evidence and even abscond cannot be brushed aside lightly.
Therefore, finding no merit in the petitions, the same stand dismissed.
18.4.2018 (H.S.MADAAN)
Brij JUDGE
Whether reasoned/speaking : Yes/No
Whether reportable : Yes/No
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