SUNIL KUMAR DAHIYA Vs. STATE

JUDGEMENT

(1.) Vide the present applications filed under section 439 read with section 482 Cr.P.C., the petitioner is seeking bail in relation to FIR No.144/13, FIR No. 110/14, FIR No. 108/14 and FIR No.109/14 each filed with P.S. Mandir Marg, EOW. Each of the FIR, filed on almost identical facts, have culminated in four separate charge sheets under sections 409/420/467/468/471 r/w 120-B of the Indian Penal Code, 1860 and are pending before the Court of Shri Jai Athreja, CMM, Saket Court, New Delhi.

(2.) Since in all the applications facts and prayers are the same, therefore, this Court has decided to dispose of the present applications by common judgment.

(3.) Case of the Petitioner is that he is ex-Director/Promoter of M/s. Vigneshwara Developers Pvt. Ltd. (hereinafter "VDPL") and Vigneshwara Developwell Pvt. Ltd. (hereinafter "VDWPL"). The FIRs have arisen out of the Petitioner's failure to complete construction of certain projects in Gurgaon and Manesar on account of financial constraints arising out of certain unforeseen tax demands, which also resulted in default in payment against post-dated assured returns cheques issued to the unit buyers. The Petitioner was arrested on 30.10.2014 and has not been released on bail even for a day thereafter. Charges are yet to be framed in connection with these FIRs.