R L BHATIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition seeks quashing of FIR alleging misappropriate of money by various persons. Contention of the petitioner is that the was Managing Director of the Housing Federation which was advancing loans to the Primary Societies and responsibility would be of the persons taking the loans or of primary societies. advancing the loans. At this Stage, no final conclusion can be drawn on such a contention which has to be decided with reference to the evidence on record. However, having regard to the circumstances of the case and in the interest of justice, the petitioner will be granted an exemption from personal appearance on appropriate conditions on application being moved in the trial Court.

(2.) Disposed of.