HARSHA AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the second petition preferred by the petitioner under Section 439 Cr.P.C. seeking benefit of regular bail pending trial in case FIR No.35 dated 06.03.2017, under Section 420 of IPC and Section 4 of Prize Chits & Money Circulation Schemes (Banning) Act, 1978, registered at Police Station Kotwali, Patiala, District Patiala.

(2.) Fir came to be registered on the complaint made by Hitesh Seth. Perusal of the FIR however reveals that the aggrieved person is one Sandeep Goyal who has alleged that a sum of Rs.38 lacs advanced by his mother, namely, Raj Rani Goyal (since deceased) has been misappropriated.

(3.) It is alleged that such sum of money was furnished to the accused party on the pretext of attractive returns. Prosecution version is that by following a similar modus operandi a total sum of Rs.01 crore 45 lacs approximately had been collected by the accused party from various persons including Raj Rani Goyal (since deceased).