MANISH VIJ AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioners, Manish Vij and Shivani Vij, who have been booked for having committed the offences punishable under Sections 406, 408, 420, 468, 471 read with Section 120 -B, IPC, in a case arising out of FIR No. 109, dated 11.04.2013, registered at Police Station, Line Par, Bahadurgarh, District Jhajjar. Learned counsel contends that the whole amount was transferred through bank transaction; that though the petitioners were serving in the company but they had resigned, keeping in view the illegal activity going there; that the petitioners were not beneficiaries, therefore, no offence was committed by them; that the bail application of the petitioners has been dismissed by the learned Additional Sessions Judge, Jhajjar, mainly on the ground that recovery of the money is to be effected from them and the said ground is not sufficient for declining the concession of bail to the petitioners since the recovery of the money cannot link the petitioners with the alleged offences.

(2.) I have heard learned counsel for the petitioners and with his able assistance, gone through the material available on record.

(3.) THE judgment cited by the learned counsel for the petitioners in Paras Versus State and another, : 1978 Cri LJ 634, is not applicable to the facts and circumstances of the case, therefore, the petitioner cannot derive any benefit from this authority.