RICHA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of two petitions filed by two petitioners for grant of anticipatory bail in FIR bearing No.232 dtd.22/4/2019, under Ss. 420, 467, 468, 471 and 120-B IPC, registered at Police Station Sector 53, Gurugram.

(2.) First petition has been filed by petitioner-Richa Singh i.e. CRM-M-20997-2019, who is the wife of respondent No.2-Praveen Prafulla Jakate/Complainant. Second petition has been filed by petitioner-Indu Bala Jadon i.e. CRM-M-21097-2019, who is the mother-in-law of respondent No.2-Praveen Prafulla Jakate/Complainant. With the consent of all learned counsel for the parties, CRM-M-20997-2019 is being treated as the lead case.

(3.) The FIR in the present case was registered on the statement of respondent No.2-Praveen Prafulla Jakate/complainant, who has alleged that his wife as well as his mother-in-law had committed offences punishable under Ss. 420, 467, 468, 471 and 120-B IPC and has stated that he had given his consent to become a Director of M/s ASWIMED Private Limited on assurances given by the petitioners i.e. Richa Singh and Indu Bala Jadon, to the effect that he would be paid a fee of Rs.20,00,000.00. It has been further alleged that the complainant helped the accused persons by investing considerable time and effort to develop their business further and on 21/4/2018, petitioner-Richa Singh asked the complainant via email to share his digital signature certificate, but when the complainant asked the said petitioner reasons for the same, she could not reply satisfactorily and thereafter, on 23/4/2018, a second email from Mohini Singhal (CA- Barwal Associates) was received by the complainant whereby, the complainant was asked to share his digitalsignature certificate as the same was required to intimate the Registrar of Company about the resignation submitted by the complainant. It has been alleged by the complainant that he never responded to the said email as he never wanted to resign from the company and in fact, had never resigned from the company and on 5/12/2018, he was shocked to receive certain documents, which included his resignation letter. It has further been alleged that the said resignation letter dtd. 12/4/2018 is a forged and fabricated document and when the complainant contacted the chartered accountant of the company, he learnt that there were several occasions when the board resolutions were passed without his information and consent. It has further been alleged that the said resignation letter has been forged without his knowledge and consent so as to avoid the payment of fees to him. Reference in the FIR has also been made to the earlier complaint filed by the petitioner-Richa Singh under Sec. 377 IPC against the complainant. On the basis of said allegations, the present FIR has been registered.