SATPAL YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of the above mentioned three petitions filed on behalf of petitioners Satpal Yadav, Harpreet Kaur, Simarpreet Kaur and Pawandeep Singh seeking grant of anticipatory bail in a case registered against them vide FIR No.595 dtd. 13/7/2018 under Ss. 380/406/409/415/420/467/468/471/120-B/34 IPC at Police Station Civil Lines, Karnal, District Karnal.

(2.) The matter pertains to usurping an amount of approximately Rs.6.00 crores of Harbhajan Singh Rana by a large number of accused by getting FDRs made in their names out of money belonging to Harbhajan Singh Rana (in short being referred to as 'HR'), who has now expired. In some FDRs, accused were shown as joint holders of FDRs with deceased HR while in others they were shown as nominees. The daughter of said HR namely Smt. Ravinder Karas is a resident of U.K. and the instant FIR has been lodged by her attorney Gurdeep Singh for taking action against nine accused namely Santosh Yadav, Satpal Yadav, Pawandeep Singh, Harpreet Kaur, Simarpreet, Manisha Kumari, Shanti Devi, Mr. Misra Branch Manager Indian Bank Mahila Ashram Karnal and Bharti Misra.

(3.) The complainant Gurdeep Singh (attorney of Smt. Ravinder Karas) alleged that previously Smt. Ravinder Karas daughter of HR had submitted acomplaint to Superintendent of Police, Karnal alleging therein that her father HR aged 90 years was residing in Karnal and that the aforesaid accused, with an intention to misappropriate the wealth of his father had got their names inserted in the FDRs of his father HR by fraud and had also prepared a forged WILL in order to grab his entire property but the accused, being influential, managed to avoid taking any action on said complaint dtd. 16/3/2018.