RAJESH GOYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No. 548 dtd. 30/11/2019 registered under Ss. 406 and 420 of the Indian Penal Code, 1860 at Police Station Sector 5, District Panchkula, Haryana.

(2.) Learned senior counsel appearing on behalf of the petitioner contends that the petitioner has joined investigation in terms of order passed by a Co-ordinate Bench of this Court dtd. 3/3/2020. Order dtd. 3/3/2020 is as under:-

(3.) Learned Counsel for the petitioner has submitted that the above said agreement had been executed by Suresh Goyal-brother of the petitioner who was managing the affairs of the Company without knowledge of other Directors. He is missing since Septemeber 2019. The dispute is of civil nature which has been given the colour of criminal offence. The petitioner is ready to join the investigation and his custodial interrogation is not required in the case.