JAGROOP SINGH AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Petitioner seeks the concession of pre-arrest bail in a case registered against them on the allegations that the Petitioners had floated a Company under the name M/s Bronze Real Estate Pvt. Ltd., and they had invited various persons to invest money in the said Company with a promise to pay double the amount within a short duration. The Petitioners had also promised to sell the plots to the buyers on receipt of 95 per cent of the price in advance. Remaining 5 per cent was agreed to be paid on the date of execution of the sale deed without there being any permission from the concerned Department to divide the land into plots and sell it.

(2.) The Petitioners claim that they have been falsely implicated in the case and that they do not have any intention to misappropriate the money of the investors. Reliance has been placed on the terms and conditions of the agreement signed between rights of the Company as well as the investors to contend that it was not the responsibility of the Company to get CLU.

(3.) I have heard the counsel for the Petitioner and counsel for the complainant as well as the State counsel and gone through the police file. The Petitioners have collected huge money from General Public and misappropriated the same.