RAMDIYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner, namely, Ramdiya, has approached this Court by way of filing the present petition under Sec. 438 Cr.P.C. for grant of anticipatory bail to him in case FIR No.150 dtd. 2/6/2017 registered under Ss. 171, 420, 506 of Indian Penal Code (Ss. 406 and 120-B PC added later on) at Police Station Civil Lines, Bhiwani, District Bhiwani.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the case whereas he was not involved. The petitioner himself is a victim of cheating and manipulation and he failed to notice the real modus operandi of the complainant leading to false implication. Learned counsel further submits that there is no evidence of any transaction/payment of amount given by the complainant to the petitioner. Just to make the offence more serious, he has levelled baseless

(3.) allegation of giving Rs.45.00 lacs and an amount of Rs.20.00 lacs to the petitioner to be paid in cash whereas during period of demonitization, there was no occasion to pay such a huge amount. Learned counsel also submits that the petitioner was inducted as partner of 50% of LPG distributorship and was authorized by his wife Smt. Usha Sharma to sell the same by giving Special Power of Attorney. Nothing is to be recovered from the petitioner and his custodial interrogation is not required. The petitioner has joined investigation and he be released on anticipatory bail.