HANSVEER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of filing this petition, the petitioner assails order dtd. 20/9/2018 (Annexure P-3) passed by learned Additional Sessions Judge, Faridabad, whereby a revision petition filed by him challenging order dtd. 5/7/2018 passed by learned Judicial Magistrate 1st Class, Faridabad framing charges against the petitioner for offence under Ss. 420, 406, 506 and 180 of Indian Penal Code, 1860, has been dismissed.

(2.) The FIR was lodged at the instance of Rajbir Singh against Hansveer, Keshav, Satyender and Bhisam, wherein it is allged that Hansveer, who is an Advocate in District Court, is into committee (chit fund) and property dealing alongwith his friend Jagbir Singh, who is also an Advocate. Accused Satyender is stated to be a contractor, who helped the co-accused and they divide the profits amongst themselves. It is alleged that the accused, by holding out promises of hefty profits, made the complainant invest money in their committee as they had assured that they would return the same before the marriage of complainant's daughter namely Ekta and Kopal. Believing the aforesaid representation held out by the accused, the complainant, who had retired from the Police Department, invested all his savings including GPF amount etc. to the tune of Rs.27,08,700.00 with a hope that he would get back the same alongwith interest at the time of marriage of his daughters. It is alleged that Hansveer had executed a writing to the effect that he would return back an amount to the tune of Rs.33,56,822.00. However, when the complainant demanded back the said amount in January 2012, the accused did not return back any amount. Although several Panchayats had also been convened but to no avail. Rather the accused held out threats to eliminate the complainant.

(3.) After conclusion of investigation, a challan was filed and charges were framed against the accused vide order dtd. 5/7/2018 passed by learned Judicial Magistrte 1st Class, Faridabad . The accused challeged the said order dtd. 5/7/2018 by way of filing a revision petition in the Court of Additional Sessions Judge, Faridabad, which was dismissed vide impugned order dtd. 20/9/2018 (Annexure P-3), which has been challenged by way of filing the present petition.