KARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.163 dated 01.03.2019 registered under Sections 420, 506 IPC (Section 406 IPC added later on) at Police Station City Bhiwani, District Bhiwani.

(2.) An amount of Rs.26 lacs was deposited in favour of the Registry of this Court. In CRM-M No.15444 of 2019, interim anticipatory bail was granted to the petitioner after deposit of four demand drafts amounting to Rs.26 lacs in the registry of this Court. The said amount has been deposited in the official account. Thereafter, the Court proceeded to record divergent stand taken by the petitioner and the complainant viz-a-viz the remaining amount of Rs.26 lacs. According to the petitioner, the said amount was handed over to the complainant in the presence of the witnesses, whereas the complainant has denied the receipt of the said amount. Petitioner also filed additional affidavit in the context of the alleged amount, wherein he had taken a stand that a sum of Rs.26 lacs was paid. He further relied upon another affidavit, where some loan transactions of Rs.1,80,00,000/- was alleged against the petitioner.

(3.) Owing to the nature of controversy pending between the parties, this Court, refrained from granting anticipatory bail to the petitioner, however directed the police to carry out thorough investigation and conclude the investigation, positively within one month under the supervision of Superintendent of Police from 01.10.2019 i.e. the date on which anticipatory bail was rejected.