SUNDER SAINI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 439 Cr.P.C. for grant of bail pending trial in FIR No. 358 dated 08.09.2018, under Sections 406, 420, 467, 468, 471, 120B/ 34 IPC; Sections 4, 5, 6 of Prize Chits and Money Circulation Schemes (Banning) Act, 1978, (for short 'the 1978 Act), and Sections 2 and 3 of Haryana Protection of Interest of Depositors (in Financial Establishment) Act, 2013, (for short 'the 2013 Act'), registered at Police Station Sadar, Fatehabad.

(2.) On the other hand, learned State counsel has opposed the above contentions while submitting that there are allegations of criminal breach of trust, cheating, falsification of record as well as under the Information Technology Act, 2000, for short 'the Act of 2000', to the tune of Rs.3000 crores against the Company and petitioner is one of the main Promoters who has induced innocent public for deposits on behalf of the Company. Further submitted that investigation in the matter is still going on and the petitioner is the main facilitator who had coordinated the affairs of the Company and received huge amount in his account from the Company and also purchased immoveable properties from the commission received in this regard. Further submitted that there are approximately 15 criminal cases pending against him along with the other co-accused, therefore, merely releasing on bail in Telangana cases are helpful to him.

(3.) This Court has been apprised that following Criminal cases are pending against the Company in which petitioner is also an accused being the main promoter and details of which are as under:-