JAGJIT SINGH AHLAWAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No. 126 dated 20.05.2018 registered under Sections 406, 420, 465, 467, 471, 477-A, 120-B IPC at Police Station Manesar, District Gurugram.

(2.) The facts, which are relevant for decision of the present petition are that aforesaid FIR stands registered at the instance of the President of Engelberg Cooperative Group Housing Society and its other office bearers on the allegations that the petitioner and others had committed a fraud of Rs.3.00 crore by siphoning off the funds of the Society, which as a matter of fact, were meant for the construction purposes. During the investigation, the petitioner was arrested on 2.10.2018 and it was revealed that he was instrumental in operating the bank account of the complainant Society; that the petitioner had withdrawn/got transferred the amount out of the account of the complainant Society and had shifted the same either to his account or to the accounts of his close relations and that the petitioner had shown the payments on the basis of forged bills.

(3.) It may be noticed here that in this case after completion of investigation, challan was presented in the Court on 28.12.2018.