ANIL JINDAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in these petitions filed under Section 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') is for grant of regular bail to the petitioners namely Anil Jindal, Bishan Bansal and Nanak Chand Tayal for offence under Sections 406/420/204/120-B IPC (Sections 467/468/471 IPC wrongly mentioned in order dated 25.11.2020 passed by the Additional Sessions Judge, Faridabad) and 3 of the Haryana Protection of Interest of Depositors in Financial Establishment Act, 2013 registered at Police Station Sector 31, Faridabad, District Faridabad.

(2.) Learned senior counsel for the petitioner - Anil Jindal has argued that the petitioner is 56 years' old man and is suffering from various ailments. It is further submitted that the petitioner is in custody since 05.04.2018 for a period of about 02 years and 11 months and it will take long time in conclusion of the trial.

(3.) Learned senior counsel for the petitioner - Anil has further argued that as per the allegations in the FIR, registered against Anil Jindal (petitioner herein CRM-M No.802 of 2021), Prateek Jindal, Vinod Garg, Bishan Bansal (petitioner in CRM-M No.26997 of 2020), Nank Chand Tayal (petitioner in CRM-M No.27053 of 2020), P.K. Kapoor, J.K. Garg and other Directors of S.R.S. Group, it is stated that the accused persons have committed a fraud of more than Rs.250 crores by floating the company and making fake promises to the investors. It is further argued that the petitioner - Anil Jindal is the Chairman of S.R.S. Group, which was in the business of developing flats and plots and the primary allegations against the petitioner(s) in the FIR are that the complainant was induced to invest money in the said project, which was to multiply in a short span of time and an offer was made for grant of interest @ 1% per month.