RAM GOPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed on behalf of the petitioner seeking grant of regular bail in respect of aforementioned FIR.

(2.) The FIR was lodged at the instance of Anil Goyal, wherein it has been alleged that he had been participated in a 'Committee' being run by the petitioner and in accordance with the investments made by him and other members an amount of Rs.65.00 lakhs was due to be paid to him as per the draw but the accused had been dilly-dallying the matter and did not pay the amount and rather started threatening the complainant.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and that there is no evidence worth credence as regards the alleged deposits made by the complainant.