VINOD KUMAR GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in these six petitions is for grant of regular bail to petitioner Vinod Kumar Garg, in FIR No.0125 dated 04.03.2018, FIR No.0121 dated 04.03.2018, FIR No.0213 dated 06.04.2018, FIR No.0214 dated 06.04.2018, FIR No.0115 dated 04.03.2018 and FIR No.0122 dated 04.03.2018, all under Sections 420, 406, 120-B IPC and Section 3 of the Haryana Protection of Interest of Depositors in Financial Establishment Act, 2014 (Haryana Act No.32 of 2014) (Section 204 IPC was added later on), registered at Police Station Sector 31, Faridabad, District Faridabad.

(2.) These petitions are pending since 2019 and are adjourned on one pretext or the other.

(3.) Learned senior counsel for the petitioner submits that as many as 34 FIRs were registered against the petitioner, out of which, he has been granted bail in 28 FIRs; the fact, which is not disputed by the prosecution at no point of time nor the complainant/victim has applied for cancellation of bail of petitioner in aforesaid 28 FIRs. It is further submitted that in all 34 FIRs, which are registered with similar allegations, though by different complainants, it is stated that the complainants were induced by the petitioner and other accused persons to invest Rs.1.00 lac or above amount and in lieu of the same, they were promised to get a plot or a flat at cheaper rate. It was also promised that the amount will become three times and till that time, interest at the rate of 1.5% per month will be paid. It is also submitted that the allegations against the petitioner in one of the FIR are that he had taken the complainant to the office of SRS Group, where officials of the Group also conveyed the same thing to the complainant. The complainant falling to the trap, started depositing money in their office and a temporary printed receipt without name of the company with signatures of Pramod/Vinod Garg was given, however, later on, he came to know that a fraud of crores of rupees has been committed and despite assurance, neither the amount was returned nor the plot/flat was given.