ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition for pre-arrest bail has been filed by petitioner Ashok Kumar, an accused in FIR No.108 dated 25.04.2018, for offences under Sections 420 and 406 IPC, registered with Police Station Narnaund, District Hansi.

(2.) Briefly stated the facts of the case as per prosecution story are that, petitioner/accused Ashok Kumar was acquainted with complainant Sukhbir son of Dariya Singh, resident of Petwad, Tehsil Narnaund, Hansi and the accused represented to the complainant that he had several contacts in the foreign countries, as such, he can send son of the complainant abroad and make him successful there; the complainant fell in the trap of the accused and handed over a sum of Rs.40 lacs to him, out of demanded amount of Rs.50 lacs; the money was paid in cash in the presence of Ram Mehar son of Azad and son of the complainant; an entry was made in the ledger and accused had agreed to pay interest @ 1% on the said amount; however, the accused failed to keep his promise; he did not return the money to the complainant either, rather the accused threatened to kill the complainant and refused to return his money; on matter being reported to the police, formal FIR was registered.

(3.) Apprehending his arrest in this case, the petitioner had approached the Court of Sessions at Hisar, by moving an application for grant of pre-arrest bail. However, his such application which was assigned to Addl. Sessions Judge, Hisar, was however dismissed, vide order dated 17.05.2018. As such, the petitioner has approached this Court, craving for grant of similar relief, which request is being opposed by the State counsel and counsel for the complainant.