SAURABH CHAUHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petitions under Section 438 of the Code of Criminal Procedure are for grant of anticipatory bail in case bearing FIR No.11 dated 23.02.2019 under Sections 406, 420, 120-B IPC to which Sections 467, 468, 471 IPC were added later on, registered at Police Station Badali Alla Singh, District Fatehgarh Sahib.

(2.) The matter relates to complaint having been made by one Jaswant Kaur against the petitioners and others and as per the complainant, Surinder Singh alias Surinder Dhiman met her and disclosed that there was a big company claiming that investment in the said company shall give the amount equivalent to double the amount after some period. Petitioner, Surinder Singh alias Surinder Dhiman arranged the meeting with higher officials of the Company and on the assurance and persuasion of Surinder Singh alias Surinder Dhiman, the complainant was introduced to Pankaj Kumar Sharma and at that time, wife of Pankaj Kumar Sharma also accompanied, who assured the complainant that they had good relations with the higher officials of PIRAD Group and believing the statement of said persons to be correct, she made payment of Rs.15.00 Lakhs after withdrawing the said amount from the bank. She had also paid a sum of Rs.2.76 Crores through banks and Rs.2.25 Crores in cash at Bassi Pathana. Thereafter, when the complainant demanded her money, the above persons were delaying the matter and simply took the plea that no amount was due towards them and started threatening the complainant.

(3.) Learned counsel representing Saurabh Chauhan (Petitioner in CRM-M-34033-2019) contended that the petitioner is one of the Directors of PIRAD Enterprises Private Limited, but the Company is not involved in any finance business. They had never taken any money of the complainant on the pretext of doubling the amount. More so, the version of FIR is not believable that such a huge amount was paid to the petitioner Company without taking any receipt.