GURDIYAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up through Video Conferencing.

(2.) My this order shall dispose of two petitions for grant of regular bail bearing CRM-M-15819 of 2021 filed by Gurdiyal Singh and CRM-M-18388 of 2021 filed by Ashwani Kumar @ Nittu, both of them accused in F.I.R. No. 54 dated 12.2.2021 for offences under Sections 406, 419, 420, 467, 471, 473, 120-B IPC (Sections 419, 467, 471, 473 IPC added lateron) registered with Police station Ambala Cantt, District, Ambala.

(3.) Briefly stated the facts of the case as per prosecution story are that the criminal machinery in this case was set into motion by complainant Daljeet Seth, who in the written complaint submitted by him to the police had stated that in the year 2017, due to illness he could not attend the business of his firm M/s Banwari Lal and sons regularly and taking advantage of his absence, accused Amit Mittal in conspiracy with his co-accused Gurdiyal and Ashwani formed fake companies in the name of Star International and Kamdhenu Impex causing him loss of 1,69,75,000/-.