Punjab-Haryana High Court
Devinder Singh vs State Of Punjab on 12 October, 2015
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM No.M-34511 of 2015 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-34511 of 2015
Date of decision: 12.10.2015
Devinder Singh
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr. H.S. Grewal, Advocate for the petitioner.
Ms. Harsimrat Rai, DAG, Punjab.
Mr. A.P.S. Deol, Sr. Advocate with
Mr. Rajesh Punj, Advocate for the complainant.
****
Jitendra Chauhan, J. (Oral)
By filing the present petition under Section 438 of the Code of Criminal Procedure, the petitioner has sought pre-arrest bail in case FIR No.84, dated 09.09.2015, registered under Sections 420, 406, 120-B, 467, 468, 471 IPC and Sections 4 and 5 of Prize Chits and Money circulation Scheme Banning Act, 1978, at Police Station Tappa Mandi, District Barnala.
It is contended that the petitioner has been falsely implicated in the present case. No cheating or fraud has been committed by the petitioner with the complainant. The petitioner is neither the agent nor the owner of the company. As per FIR, the KUMAR SUMIT 2015.10.12 17:57 I attest to the accuracy and authenticity of this document CRM No.M-34511 of 2015 -2- petitioner along with others has only introduced the complainant with the company. No money was handed over to the petitioner.
On the other hand, the learned State counsel as well as learned counsel for the complainant oppose the prayer made in the petition and state that petitioner in connivance with other co-accused has duped crores of rupees from the complainant as well as from the other innocent people under the garb of a fake company.
Heard.
There are specific allegations against the petitioner that he in connivance with his other co-accused while running a fake company in the name of crown chit fund has duped the crores of rupees from the complainant as well as from the other innocent people and has misappropriated the same by assuring them a good return of interest on the amount so invested by them. Keeping in view the allegations and the fraud committed, no ground for pre- arrest bail is made out at this stage.
Anything said herein above shall not be construed as an expression of opinion on the merits of the case.
12.10.2015 (JITENDRA CHAUHAN)
sumit.k JUDGE
KUMAR SUMIT
2015.10.12 17:57
I attest to the accuracy and
authenticity of this document