PRADHAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) ALL the above mentioned three bail applications relate to the same crime number of the same police station therefore, they have been heard together and disposed of by this common order.

(2.) THE applicants Pradhan Singh and O.P.Chowdhary are involved in case crime No.263 of 2009 under Sections 419/420/467/468/471/409 IPC, P.S. Vijay Nagar, district Ghaziabad and further the applicant Sartaj Singh Atwal is also detained under 506 IPC but in the same case crime number. I have head learned counsel for the parties and perused the record.

(3.) AS per allegation the entire land was sold for a sum of Rs.3,31,70,000/- and a sum of Rs.1,39,07000/- was received in cash and the remaining in form of post dated cheques. The area which was sold was 2.954 hectares. It has also been the prosecution case that the cash was never deposited in the account of the society. The account of the society was in a Cooperative Bank. To defraud the society and its members the applicant opened another account in Canara Bank but even in that account no money was deposited. It should be mentioned here that the society was taken over by the Registrar, Cooperative Societies and an administrator was appointed to look after the functioning of it.