AMRINDER SINGH GORWARA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has approached this court for grant of pre -arrest bail in connection with FIR No. 92 of 2014 dated 19.5.2014, registered under sections 420, 468, 471 IPC at Police Station, Haroli, District Una. The petitioner was granted interim bail on 13.6.2014 and the case was fixed for today for production of records of the aforesaid FIR alongwith the status report.

(2.) I have heard the learned counsel for the petitioner as also the learned Additional Advocate General assisted by Ms. Parul Negi, learned Dy. Advocate General and have gone through the records of the investigation carefully with meticulously. The prosecution story as it emerges from the records of the investigation is that a letter on behalf of the complainant was written to the Superintendent of Police, Una, whereby a complaint of cheating and fraud was made against M/s. Arvind Casting Private Ltd. and others including the present petitioner. The contents of the complaint read as under:

(3.) AS per records of International Contractors Ltd., there was no bank account in the name of International Auto of the company and in fact there was no existing company of such name in the group of industries of International Tractors Ltd.