VINAY SIKAND ALIAS WALIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) Case of the prosecution is that the petitioner Vinay Sikand, Kanwardeep Singh and Inderjeet Singh cheated several persons for sending them abroad and a compromise dated 29.6.2003 was arrived at according to which Manjit Singh and Sandeep Singh gave some money to one Amarjit Singh who gave some money to Navneet Kumar and Navneet Kumar gave some money to petitioner Vinay Sikand, Kanwardeep Singh and Inderjeet Singh.

(3.) Learned counsel for the petitioner submits that the matter is of recovery of money and question whether element of cheating is involved, is a matter for trial and custodial interrogation is not called for.