RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of the above mentioned three petitions filed on behalf of Rajesh, Inder Partap Singh, Manish and Satnarain seeking grant of regular bail in a case registered against them vide FIR No.571 dated 4.6.2019 under Sections 419/420/467/468/471/120-B/259 IPC registered at Police Station Chandni Bagh, District Panipat.

(2.) The FIR in question was lodged at the instance of ASI Vinod Kumar wherein it has been alleged that on 4.6.2019 when he along with other police officials was present near grain market bridge for the purpose of patrolling, then a secret information was received to the effect that Rajesh Mittal, Inder Partap Singh and Manish make bogus firms and by transacting with bigger firms, they are getting huge amounts of money deposited in the account numbers of the said fake bogus firms so as to save GST and are thus causing huge loss to the State Exchequer on account of loss of revenue. The information was further to the effect that the said accused were moving about in a 'i-20' car bearing registration No.HR-06AJ-2474 along with laptops and were waiting for someone near T-point railway line grain market.

(3.) Pursuant to receipt of aforesaid information, the police swung into action and was able to apprehend the aforesaid accused Rajesh Mittal, Inder Pratap Singh and Manish. From the search of the car, the following articles were also recovered :-