SHOAIB ALAM AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this order, I shall dispose of two petitions for grant of pre- arrest bail i.e. CRM-M-26929-2019 filed by petitioners Shoaib Alam and others and CRM-M-26990-2019 filed by petitioner Javed Farooqi, all of them being accused in FIR No.26 dated 28.5.2019 for the offences under Sections 406 , 420 , 120-B IPC, registered at Police Station Handesra, Tehsil Dera Bassi, District SAS Nagar (Mohali).

(2.) Briefly stated, the facts of the case as per the prosecution story are that criminal machinery in this case was set into motion by complainant - Mohd. Afzal, Plant Head, Mirha Exports Pvt. Ltd. (for short - MEPL), Dera Bassi by submitting a written complaint to the police wherein he contended that for last many days, it was being noticed that there was some difference in the weight of buffaloes purchased by the company and the meat processed; on 28.5.2010, the complainant recorded the weight of 20 buffaloes and difference of 758 kgs. was found; on enquiry from Kanda(Weighment) Operator, Akram Ali, it transpired that he had been asked to enhance the weight by Stock Supervisor Javed Farooqi, who had informed him that it was being done at the asking of supplier Hazi Nawab, Shoaib and their Clerk Aariz; that fault was being done in connivance with Azhar Qureshi, Purchase Manager of the company, who was responsible in making payments on behalf of the company. The complainant sought taking of action against Akram Ali, Javed Farooqi, Hazi Nawab, Shoib, Aariz and Azhar for the reason that they had committed fraud and cheated the company. Formal FIR was registered.

(3.) Apprehending their arrest in this case, petitioners/accused had approached the Court of Sessions seeking grant of pre-arrest bail but their such applications were dismissed by the Court of learned Additional Sessions Judge/Judge, Special Court, SAS Nagar (Mohali). As such, they have approached this Court asking for similar relief by way of filing separate petitions.