MANGE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present order will dispose of the above noted three petitions filed under Section 439 of the Code of Criminal Procedure, seeking regular bail in FIR No. 197 dated 06.06.2019, under Sections 420, 406, 409, 120-B, (Sections 465, 468, 471, 477-A IPC added vide order dated 8.1.2020, registered at Police Station, Pinjore, District Panchkula.

(2.) Above said FIR in the present case was lodged on the basis of complaint from one Labour Union namely Karmik Sangh (rr) HMT, Pinjore, vide letter No. Karmik Sangh (rr)/2018-19/ Dt. 6.7.2018 and various reports given by HMT that under the aegis of HMT Machine Tools, there is HMT Cooperative Consumer Society Ltd. Pinjore which has been incorporated under the Haryana Cooperative Societies Act, as applicable to Haryana for the purpose of managing and running of petrol pump and proceeds thereof would be used for the benefits of the employees of the said Company. As per the FIR, the President, Ex-Officio Manager and Treasurerare nominated by Unit Chief of HMT Machine Tools Ltd. Petitioner Mr.P.K.Sinha was nominated as President, petitioner Prem Chand as Manager and petitioner Mange Ram as treasurer, who were managing the aforesaid petrol pump as ex-officio employees of the HMT. On the allegations of some alleged misappropriation having taken place in the said society as per the finding of internal business committee of the HMT, the present FIR was lodged.

(3.) So far as petitioner Daljit Singh is concerned, he was a superintendent of that Society and earlier ex-officio employee of the HMT. Thereafter, a vigilance committed was formed which inquired into the matter and had concluded that even the present petitioners could be associated with the involvement. Said business committee had indicted to petitioners namely P.K.Sinha and Daljit Singh for appropriate action against them and thereafter another vigilance committee was formed in which P.K.Sinha was indicted and other two petitioners were not named.