RAMAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of both the aforementioned petitions filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.597 dated 30.11.2011, under Sections 420/406/120B IPC and FIR no.562 dated 07.11.2011, under Sections 420/406/506/120B IPC, both registered at police station city Yamuna Nagar against petitioner-accused.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned orders passed by learned Additional Sessions Judge, Yamunanagar at Jagadhri dismissing bail applications filed by the petitioner.

(3.) Brief allegations are that, petitioner-accused was Director of Success Online Service System Pvt. Ltd. (SOSS). An investment of Rs. 1,02,000/- was made by complainant -Baljeet Singh Chhatwal of FIR no.597 dated 30.11.2011 on 18.10.2010. Complainant received only three installments and he was again approached by the accused to deposit Rs. 1,02,000/- on 17.03.2011 and on the assurance of the accused, he again made investment of Rs. 1,02,000/- in the name of his wife -Satnam Kaur. As per complainant -Vipan Sharma of FIR no.562 07.11.2011, a sum of Rs. 37,000/- was invested by him in August, 2010. He was also again approached by the accused to deposit Rs. 1,02,000/- and thereafter, on the assurance of the accused, he again invested Rs. 1,02,000/- with the accused. He received an amount of Rs. 6460/- only. Thereafter, the company stopped making the payment to the complainants.