CHETAN BHARDWAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Sec. 483 of BNSS, 2023 (earlier Sec. 439 Cr.P.C.), for grant of regular bail to the petitioner, during the pendency of trial, who has been booked in a criminal case arising out of First Information Report, as detailed hereunder:- <FRM>JUDGEMENT_34_LAWS(P&H)7_2025_1.html</FRM>

(2.) Learned counsel for the petitioner contends that there is an allegation of taking an amount of Rs.8.00 lakhs from the complainants, namely Mangal Singh and Vijender Singh, by making them believe that the petitioner would secure jobs for them in the High Court. Petitioner is stated to be inside jail since 5/2/2025 and after completion of investigation final report has already been submitted, however, process of recording of the statement of witnesses is yet to start. Court is also apprized that the dispute is monetary in nature and at the first instance, Rekha (wife of Vijender Singh) had filed one complaint under Sec. 138 of the Negotiable Instruments Act on 28/2/2024 and the same is still pending.

(3.) He further submits that the second complainant Mangal Singh has also filed one complaint under Sec. 138 of the Negotiable Instruments Act, saying therein that petitioner had taken a friendly loan amount of Rs.4.00 lakhs from each of the complainant. Instant FIR was got lodged after a period of 05 months of filing of the complaint under Sec. 138 of the Negotiable Instruments Act by preparing the untrue version. Allegations are yet to be proved during the course of trial and the offences are triable by the Court of Magistrate.