UMESH KHOKHAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.986 dated 23.11.2017 (Annexure P1) registered under Sections 120-B, 406, 420 of the Indian Penal Code, 1860 (in short 'IPC') and 66-C of the Information Technology Act, at Police Station Civil Lines, Karnal, District Karnal.

(2.) Counsel for the petitioner has submitted that on a complaint given by Vivek Chaudhary, the FIR was registered with the allegations that on 29.04.2017, the accused Rohit Chhabra, Asha Chhabra, Ramesh Malhotra along with one Dr. Deepak Mehta, who was known to him, came to his shop and there accused assured the complainant that they have a new business plan for investment in TYRO Coin company and the amount will be doubled in 55 to 70 days. On the said pretext, the complainant deposited the amount in the account of ZEVPAY BIT COIN ADDRESS: 3BPXXWiRGVQTTSXPLR, which belong to the wife of Rohit Chhabra and she opened the account of the complainant and some tyrocoins were also transferred in the said account. Initially, the complainant was assured of a commission but later on, he did not receive the commission despite the fact that the complainant has made huge investment. It is further submitted that after the case was registered, the accused Asha Chhabra was arrested on 28.08.2018 and she was released on bail. Similarly, Rohit Chhabra was also arrested and during the investigation, Section 34 IPC was deleted and Section 120-B IPC was added. Another accused namely Anil Dhoot also filed anticipatory bail application, which was dismissed upto the Hon'ble Supreme Court. Later on, during the investigation, Ramesh Malhotra, Ranjit Singh and Sunil Kumar were found innocent. The petitioner could not be arrested in this case and therefore, he has filed the anticipatory bail application.

(3.) Counsel for the petitioner has further submitted that there is no direct allegations against the petitioner and he is not named in the FIR. It is also submitted that a compromise has been effected between the complainant and the co-accused Rohit Chhabra, who has made certain payments and has been released on bail.