DAMAN BHALLA @ LUCKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order, CRM-M No.2163 of 2020 titled Daman Bhalla @ Lucky Vs. State of Punjab, CRM-M No.34448 of 2019 titled Teena Vohra @ Teena Sharma Vs. State of Punjab, CRM-M No.20009 of 2019 titled Dayal Chand Garg @ DC Garg Vs. State of Punjab and CRM-M No.21121 of 2019 titled Paramjit Singh Vs. State of Punjab are being disposed of. Since all the cases have arisen from one FIR, therefore, common facts are being noticed.

(2.) Prayer is for grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.450 dated 09.09.2017 registered under Sections 7 , 13(1) , 13(1)(a) , 13(1)(b) , 13(1)(c) and 13(1)(d) of the Prevention of Corruption Act and Sections 409 , 420 , 467 , 468 , 471 , 120-B IPC at Police Station Civil Lines, Police Commissionerate Amritsar.

(3.) A complaint dated 25.08.2017 was made by Dayal Chand Garg, Executive Officer, Amritsar Improvement Trust, Amritsar against Daman Bhalla, Accountant (DCFA CDC Charge) at Jalandhar who was previously posted as Deputy Controller, Finance and Accounts in Amritsar Improvement Trust, Amritsar for committing embezzlement of crores of rupees of Amritsar Improvement Trust, Amritsar in connivance with other co-accused. The FIR was registered at the instance of Satish Chandra, I.A.S. Additional Chief Secretary, Department of Local Bodies, \Government of Punjab against Daman Bhalla. During course of investigation number of accused were arrayed.