RADHYE SHYAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner, Radhye Shyam, son of Om Parkash, resident of House No. B-242, 2nd Floor, GK-1, New Delhi, who has been booked for having committed the offences punishable under Sections 120-B, 420, 467, 468 and 471, IPC, in a case arising out of FIR No. 231, dated 7.9.2012, registered at Police Station, City, Narwana, District Jind.

(2.) The brief facts of the case are that the petitioner, Radhye Shyam is the sister's son of the complainant, Telu Ram Garg. Sheela Devi is the wife of the complainant, Telu Ram Garg. The FIR consists of several pages, however, in a nut-shell, the allegations are that in the year 2005, the petitioner and his coaccused approached Sheela Devi, wife of the complainant, and requested her to invest the amount in Ever Good Leasing and Finance Pvt. Ltd., New Delhi. Consequently, Sheela Devi parted with approximately Rs. 60,00,000/-, out of which Rs. 5,00,000/- were to be invested in the shares and Rs. 55,00,000/- in the liquor business. In the year 2009, the Chartered Accountant of the complainant inspected the record of Ever Good Leasing and Finance Pvt. Ltd. and found that the shares worth Rs. 5,00,000/- were not allotted to the wife of the complainant. There arose a suspicion in the mind of the complainant side that cheating had been committed with them. They thoroughly probed into the matter and found that the amount paid to the accused persons had been embezzled by them (accused) and in spite of repeated requests, the same was not repaid.

(3.) Learned senior counsel for the petitioner made the following contentions:-