(1.) Prayer made in the petition is for the grant of anticipatory bail to the petitioner in FIR No.45 dated 15.3.2014 under Section 420 IPC registered at Police Station, Sector 19, Chandigarh.
(2.) The aforementioned FIR was registered on the basis of written complaint submitted by K.K. Narula, wherein he averred that he was duped of a sum of Rs.30,00,000/- by the petitioner on the pretext of sendingCriminal him abroad and adjusting him there in some office. The complainant stated that he met the petitioner in the beginning of the year 2011 in his office as the petitioner used to visit the office of the Director General of Police, Punjab for meeting senior officers to pursue his complaint against a businessman and his partners of Panchkula. As the complainant was at the verge of his retirement, the petitioner, while pretending himself to be a businessman, asked him to join his business after his retirement and manage the work of his companies as he was in the process of expansion of his business in Dubai. After his retirement, the complainant met the petitioner at his house. The petitioner offered him to join some partnership. The complainant told him that he could spare Rs.25/30 lacs which he had received as retiral benefits for investing in the business. The petitioner informed the complainant that he would even send him abroad and introduce him to a partner in business for which certain formalities were required to be completed.
(3.) The petitioner also offered a flat situated at Panchkula to him, while luring him to invest the amount for getting good returns by doing some job abroad. TheCriminal complainant fell in the trap set up by the petitioner and decided to avail of the opportunity. The petitioner told him that in order to become partner, some amount was required to be transferred. Accordingly, as per the directions of the petitioner, the complainant transferred an amount of Rs.24,00,000/- by way of post-office cheque in the name of Navneet Kakkar, who was Chartered Accountant by profession and happened to be the business partner of the petitioner in Universal Polytechnic College, Borewal, District Mansa. Subsequently, as per the directions of the petitioner, the complainant transferred another amount of Rs.3,00,000/- by way of cheque in favour of M/s Shakshi Trading Company owned by the petitioner, which amount was duly debited from his account on 9.4.2012. In the month of August, 2012, the petitioner informed the complainant to take back the entry of Rs.24,00,000/- from the account of Navneet Kakkar and to issue a fresh cheque of the said amount in his name. Pursuant thereto, the complainant, after receiving reverse entry from Navneet Kakkar, issued a cheque for the amount of Rs.24,00,000/- in the name of the petitioner and handed over the same to him.Criminal