KARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner prays for grant of pre-arrest bail in FIR No. 163 dated 1.3.2019 registered under Sections 420, 406, 506 IPC at Police Station Bhiwani City.

(2.) As per the case of the prosecution, petitioner alongwith certain co-accused was receiving money under the garb of ensuring employment in Indian Railways. As per the allegations, an amount of Rs.52 lakhs has been collected from 26 unemployed youth who were looking for a job.

(3.) Keeping in view the seriousness of the allegations, the case was adjourned enabling the petitioner to show his bona fides. He pursuant to the order of the Court has deposited a sum of Rs.26 lakhs.