OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of the above mentioned two criminal miscellaneous petitions i.e. Criminal Misc. No. M -22910 of 2013 filed by Om Parkash and Criminal Misc. No. M -27637 of 2013 filed by Sadhu Ram for grant of regular bail in case FIR No. 48 dated 19.3.2013 registered at Police Station Jakhal, District Fatehabad for the offences under Sections 408, 420, 467, 468, 471, 477A IPC and Sections 65 and 66 of the IT. Act. Learned counsel for the petitioners contended that there are no allegations regarding any cheating, forgery, misappropriation against the present petitioners. The only allegation against them is that in the account of Om Parkash more than Rs. 11.42 Lacs have been deposited by main accused Anuj and about Rs. 3 Lacs have been deposited in the account of Sadhu Ram. Learned counsel for the petitioners argued that there is no evidence on the record that the present petitioners had withdrawn that amount.

(2.) ON the other hand, learned Additional Advocate General, Haryana and learned counsel for the complainant opposed the bail application and stated that keeping in view the serious nature and gravity of allegations against the petitioners, they are not entitled to the benefit of bail.