RAVINDER Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.275/2017 under Sections 419/420/477A, Police Station: Sector 23 Dwarka, (South West). The investigation now stands transferred to Police Station: Economic Offences Wing.

(2.) Allegations in the FIR, which was registered on the complaint of the Administrator, appointed by the Government, are that he noticed unauthorised withdrawal of monies of the society and payment to several individuals.

(3.) Petitioner was not named in the FIR but the investigation revealed that certain funds have been received by the petitioner from the account of the society. Status report dated 08.03.2019 indicated that the Administrator had stated that Rs.1.09 crores had been withdrawn from the society. Subsequently, a complaint was received from one Mr. Abhishek Sehrawat that the funds of the society amounting to approximately Rs.4,19,25,000/- had been withdrawn.