SANJAY CHAWLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of eight petitions bearing CRM-M100-2021, CRM-M-138-2021, CRM-M-37627-2020, CRM-M-37883-2020, CRM-M-39209-2020, CRM-M-39230-2020, CRM-M-39233-2020 and CRM-M-40278-2020. All these petitions have been filed under Section 438 Cr.P.C for grant of pre-arrest bail in case FIR No.267 dated 28.09.2020 under Sections 406, 408, 420, 467, 468, 471, 506 and 120-B IPC, Police Station DLF Phase-II, Gurgugram.

(2.) The FIR has been registered on the complaint of Rajat Luthra, Designated Market Procurement Leader, Phillips India Ltd. (for short "Philips"). In his complaint he alleged that certain vendors as well as former and serving employees of Phillips in a criminal conspiracy with each other prepared fake invoices for services not even requisitioned by Phillips and raised bills in furtherance of the same. The said bills were then cleared in collusion with serving officials of Phillips and payments were made to vendors on behalf of Phillips for services not rendered, thereby causing wrongful loss to Phillips India and wrongful gain to the accused. The alleged amount so misappropriated/embezzled had been estimated to be Rs.8 crores for the period 2019-20 and even prior thereto.

(3.) The five vendors named in the FIR are: (1) M/s DA Healthcare (2) M/s H.T. Computers (3) M/s Marrsis Disha (4) M/s PRV Computers India (5) Delphi Infosolutions Private Limited.