VINAY AGGARWAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These three petitions filed under Sec. 438 of Code of Criminal Procedure (Cr.P.C.) arise out of FIR No.1/2022, dtd. 6/1/2022, under Ss. 170, 419, 420, 384, 386, 120B, 201 of Indian Penal Code and 25 of the Arms Act, registered at Police Station CID Bharari, Shimla, Himachal Pradesh. Ad-interim protection was granted to the petitioners in all these bail petitions vide separate orders passed by the Coordinate Benches. Arising out of common FIR, these bail petitions have been taken up together for decision.

(2.) Genesis of the FIR According to the prosecution, a complaint from reliable sources was received at Police Station CID Bharari, Shimla H.P. on 15/12/2021 for inquiry. Allegations in the complaint were that Vinay Aggarwal [ petitioner in Cr.MP(M) No. 158/2022] had been duping the industrialists of Kala-amb and Baddi industrial areas of Himachal Pradesh by projecting himself as IG Police Intelligence Bureau ( IG Police IB for short). He had been visiting these industrial areas as well as several offices located in these areas for the last two years in company of armed constables of Haryana Police. By projecting himself as IG Police IB, he has extorted huge amount of money from the industrialists of these areas and amassed several properties. His illegal acts have damaged the reputation of security agencies.

(3.) The Prosecution Case