OM PARKASH CHAUTALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) FEELING apprehensive of his arrest and having reasons to believe Shri Om Parkash Chautala son of Ch. Devi Lal, who remained at one time the Chief Minister of the State of Haryana and who is at present the leader of the opposition in the Haryana Vidhan Sabha is none else but the son of Ch. Devi Lal, who also at one point of time remained Deputy Prime Minister of India, Shri Om Parkash Chautala has filed the present petition under Section 438 Cr.P.C. for grant of anticipatory bail in case F.I.R. No. 34 dated 17.1.1997 under Sections 13-D(i), (ii), (iii) and E of the Prevention of Corruption Act, 1988 registered in police station Sadar Dabwali.

(2.) THE complainant Shri Partap Singh is the real brother of Shri Om Parkash Chautala, who submitted an application to the Senior Superintendent of Police, Sirsa for taking necessary action against Shri Om Parkash Chautala under the Prevention of Corruption Act and he made allegations which can be summarised in the following manner :-

(3.) RESPONDENT No. 2 also alleges that the petitioner owns Benami Shopping Complex worth two crores of rupees in Ellenabad. The Benamidars are his close relatives. Further it is alleged that the petitioner owns a farm house known as Chautala Farm House, the area of which is 9 acres, in village Fatehpur Beri (Delhi) in-between Mehroli and Chattarpur. The value of this farm house is not less than 20 crore rupees. He owns a farm house in village Asala (U.T. Delhi) and another farm house of 10 acres in village Mandhi (U.T. Delhi) worth 20 crore rupees. The petitioner owns a posh hotel and restaurant in 4/70 Krishna Market, W.E.N. Karol Bagh, Delhi. The name of the hotel is Regent Holiday Home and that of the restaurant is Bulbul Restaurant. The value of both the hotel and the restaurant is at least Rs. 20 crores. The petitioner also owns a plot in Delhi on the inner Ring Road adjacent to Punjab Kesri Newspaper Building worth Rs. 5 crores. The petitioner also owns a Benami Plot No. 468 in Gurgaon Industrial Area. He also owns three Benami Plots Nos. 448, 449 and 451 in Phase V, Industrial Area, Gurgaon. The petitioner owns a palatial house in the name of his eldest son Shri Ajay Singh Chautala in Jaipur. The number of the house is E-118 Vaishali Nagar, which is a posh locality of Jaipur. The value of this house is not less than 50 lacs. The petitioner owns another Kothi worth 20 lac rupees in Bapu Nagar, Jaipur. He also owns a Benami Kothi worth Rs. 10 lacs in the name of one Dharamvir Godara of village Makkasar, District Hanumangarh (Rajasthan). A farm of 28 Bigha with 2 tubewells is also owned by the petitioner in village Kanakpur - a suburb of Jaipur City, worth Rs. 1 crore. The petitioner owns a posh hotel known as Regent Hotel, totally air-conditioned and with star facility, situated in Manali. The value of this hotel is not less than Rs. 50 crores; he owns a farm house with an elegant bungalow at Bhuntar (Kulu) in Himachal Pradesh, close to Aerodrome valuing at Rs. 50 lacs; 4 Benami plots in Panchkula and one plot in Mansa Devi Complex Sector 5, measuring 1000 sq. yards. Continuing with the list of the properties, it has also been alleged by this respondent that the petitioner owns one Kothi in Maharani Bagh, Delhi, he owns flats in Skipper Building, Mussorie. These flats were purchased in the name of his son Shri Ajay Singh. The petitioner owns 1500 acres of land Benami in the name of his close relatives in villages Bandhwari Kot Anangpur and Gawal Pahri lying in Faridabad District and Gurgaon. The petitioner owns a fleet of cars and jeeps, approximately 40 in number, and buses. These buses previously ran without permits in Haryana with the blessing of Ch. Bhajan Lal Government and presently these buses run in Punjab and Rajasthan. He runs the transport company in the name of Vinod Travels and Vinod Bus Service. According to the complainant, either the petitioner or his sons are Benami partners in the following firms :