VINAY AGGARWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Permission to file SLP granted. Leave granted.

(2.) The facts taken into account in this order are from Criminal Appeal arising out of SLP (Crl) No.8403/2024 by considering it to be the lead matter. The appellant before this Court was made an accused in an FIR No.215/2022 at P.S Sector 20, Panchkula (Haryana) under Sec. 120B, 177, 406, 420, 467, 468, 471, 506 of IPC. This FIR has been lodged on the basis of information given by complainant-respondent no.3 (Jagbir Singh) where it has been alleged that the appellant impersonated himself as an Inspector General (IG) of Intelligence Bureau (IB) and threatened the complainant to transfer Rs.1,49,00,000.00 into the appellant's account. As per this FIR, the complainant, who is in the business of pharmaceuticals, was coerced by the appellant to do business with the appellant's associates and friends including one Dr. Komal Khanna (co-accused and appellant in criminal appeal arising out of Diary No.33284/2024) and money was extorted from the complainant's firms by putting undue pressure on the complainant.

(3.) The FIR itself was filed on 29/10/2022. The complainant then filed a petition under Sec. 482 of the Criminal Procedure Code ('CrPC') before the Punjab and Haryana High Court seeking transfer of investigation from the civil police of the State of Haryana to the Central Bureau of Investigation (for short 'CBI'). This petition (under Sec. 482 CrPC) filed by respondent no.3, has been allowed by the High Court vide impugned order dtd. 17/5/2024 where the learned Single Judge directed that the investigation in the case be handed over to CBI. Aggrieved by the same, the appellant who is the main accused in the FIR is before us.