SURENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is before this Court for regular bail in case of FIR No.138 dtd. 29/4/2020, under Ss. , 120-B, 409, 420, 467, 468, 471 IPC 1860, later on added Ss. 7, 13 of PC Act, 1988, registered at Police Station Murthal Sonepat, District Sonepat.

(2.) The allegations in the FIR got lodged by the Secretary Gram Panchayat Tikola, Block Murthal are that unauthorised transfers of amounts were made by the Gram Panchayat in the account of M/s Malik Enterprises of which Surender (petitioner) is the Proprietor. In this manner financial loss was caused to Gram Panchayat. It was further alleged that no development work activity of any kind pertaining to Gram Panchayat was carried out.

(3.) Learned counsel for the petitioner argues that the petitioner is in custody since 19/10/2020 and investigation is complete. He further submits that the unauthorrised utilization of the Gram Panchayat fund was done by the officials in connivance with the member of Gram Panchayat, the petitioner is merely a business man.