NAVNEET KUMAR KAMRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Cases taken up through video conferencing.

(2.) Vide this order, I shall dispose of two petitions for grant of pre-arrest bail i.e. CRM-M-38835-2018 filed by petitioner Navneet Kumar Kamra and CRM-M-40351-2018 filed by petitioner Neeraj Arora, both of them being accused in FIR No.12 dated 2.6.2018, under Sections 420, 120- B IPC, registered with Police Station Khui Khera, District Fazilka.

(3.) Briefly stated, the facts of the case as per the prosecution version are that the criminal machinery in this case was set into motion by complainants Vinod Kumar, Sadhu Ram, Banwari Lal and Rakesh Kumar, all residents of District Fazilka. In the written complaint submitted by them to SSP, Fazilka, they stated that accused Neeraj Kumar Arora and Navneet Kumar Kamra have constituted a company engaged in business of constructing poly houses in the agricultural land of the farmers; although they had received money from them but had failed to make poly houses within the stipulated period; they had not returned the amount to them either; the work of constructing poly house of Vinod Kumar was to start from 25.4.2017 and to be completed by 24.7.2017 and accused had received a sum of Rs.18,21,000/- from Vinod Kumar up to 28.7.2017 but the work was not completed; as regards complainant - Sadhu Ram, work of constructing poly house was to start from 19.12.2016 and to be completed by 18.2.2017 and accused had received a sum of Rs.10,60,000/- from him up to 26.4.2017 but the work was not completed; in case of complainant Rakesh Kumar, the construction work was to commence from 17.7.2017 and to be completed by 16.10.2017 and accused had received a sum of Rs.15,00,000/- from him up to 15.7.2017 but the work was not completed. Similarly in case of complainant Banwari Lal, the construction work was to commence from 3.6.2017 and to be completed by 2.9.2017 and accused had received a sum of Rs.26,18,000/- from him up to 4.10.2017 but the work was not completed. In that way, accused have cheated the complainants. On receipt of such complaint, formal FIR was recorded.