Punjab-Haryana High Court
Subhash Chugh @ Tahla vs State Of Punjab on 28 July, 2020
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
CRM M-20680 of 2020 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM M-20680 of 2020 (O&M)
Date of Decision: July 28, 2020
Subhash Chugh @ Tahla ......Petitioner
Versus
State of Punjab .... Respondent
CORAM : HON'BLE MR. JUSTICE FATEH DEEP SINGH
Present : Mr. K.D. Sachdeva, Advocate
for the petitioner.
Mr. H.S.Sullar, Sr. DAG, Punjab.
FATEH DEEP SINGH, J. (Oral)
The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-
19. Notice of the petition.
Mr. H.S. Sullar, Sr. DAG, Punjab puts in appearance of his own and accepts notice on behalf of the respondent. Let copy of the complete paper book be supplied to him.
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CRM M-20680 of 2020 (O&M) -2-
The petitioner/accused Subhash Chugh @ Tahla has moved this first anticipatory bail application under Sections 406, 420 and 120-B IPC and Section 66 of Information and Technology Act, 2000 registered at Police Station City-I, Abohar.
The present case was got registered on the complaint of victim Jaswinder Singh on the allegations that accused/petitioner Subhash Chugh @ Tahla alongwith his acquaintances on the pretext of earning huge profits induced him and many others to invest in betting in the cricket by way of 'satta' but, thereafter, the accused persons usurped his money and refused to return the same. The complainant was robbed of Rs.17,50,000/- which he paid to the accused after selling of his vehicles and gold of his wife. It is also alleged that the accused had in a similar fashion duped others, lacs of rupees leading to registration of the present case.
Mr. K.D. Sachdeva, learned counsel for the petitioner inter alia contends that a bare perusal of the allegations shows neither any date nor time has been mentioned in the complaint as to the handing over the money and has sought to impress upon the Court that the petitioner never visited Abohar and, therefore, falsifies the allegations of the complainant and that nothing is to be recovered from the 2 of 3 ::: Downloaded on - 06-09-2020 03:39:33 ::: CRM M-20680 of 2020 (O&M) -3- accused.
Learned State counsel Mr. H.S.Sullar, Sr. DAG, Punjab has opposed the bail submitting that the accused/petitioner as a main conspirator of this conspiracy prepared fake ID's and websites under fictitious names and duped the people on-line and having managed to make huge amount of wealth by such nefarious activities.
The petitioner as per the allegations was inducing the people on fraudulent pretext of laying bets on cricket game and taking money from them with the false promises of making profits but failed to return back the same. The allegations levelled by the State shows innumerable people have been duped by such means through ID's and fake websites and the matter as such needs thorough investigation, for which, custodial interrogation is very much essential.
Accordingly, the petition being devoid of merits stands dismissed.
July 28, 2020 (FATEH DEEP SINGH)
amit rana JUDGE
Whether reasoned/speaking : Yes/No
Whether reportable : Yes/No
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