DHARAM SINGH CHHOKER Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Application has been filed under Sec. 528 BNSS by the applicant/petitioner wherein a prayer has been made to grant interim/ad interim bail to the petitioner on the ground of deteriorating medical condition of the applicant/petitioner, who needs to undergo immediate surgical treatment at Civil Hospital, Sector 10, Gurugram where he is presently admitted for his treatment. The applicant/petitioner has, in the alternative, also sought permission to get surgical treatment done at the premier institute of his choice on his own expenses.

(2.) Briefly stated that the petitioner is a former Member of Legislative Assembly. The petitioner's son is associated with certain companies which were engaged in certain real estate projects and the petitioner has nothing to do with the business affairs of his son. One Neeraj Chaudhary filed a criminal complaint under Sec. 156(3) CrPC for registration of FIR against the accused person wherein there were allegations of forgery. Resultantly, in pursuance to the order dtd. 7/1/2021 (Annexure P1) passed by the CJM, Gurugram, FIR No.11 dtd. 14/1/2021, under Ss. 120-B/406/420/467/468/471 IPC was registered at Police Station Sushant Lok, Gurugram (Annexure P2), wherein the present petitioner's name was never arrayed.

(3.) Thereafter, the said complaint and the above-said FIR were challenged before this Court and a Coordinate Bench vide order dtd. 27/1/2021 (Annexure P3) passed in CRM-M-3823-2021 (Ashok Punia @ Ashok Kumar and Ors. vs. State of Haryana and Anr.) stayed the operation of the impugned order dtd. 7/1/2021 passed by CJM and further proceedings in FIR No.11 dtd. 14/1/2021.