ROHIT SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking regular bail. It has been asserted that the petitioner was arrested by the police of Police Station Balh, District Mandi, H.P., for the commission of offences punishable under Ss. 420 and 120-B of IPC vide FIR No. 159 of 2023, dtd. 8/6/2023. The petitioner is innocent. There is no chance of his absconding or jumping over the bail. He would join the investigation and abide by all the terms and conditions, which may be imposed by the Court. Hence, the petition.

(2.) The petition is opposed by filing a status report asserting that the informant made a complaint to the police, stating that the informant and his friends had paid ?60,000/- to ?70,000/- to the accused for sending them abroad to get a job. The accused did not send them abroad nor did he return the money. He switched off his mobile and action should be taken against him. The police registered the FIR and arrested the petitioner. The petitioner and the co-accused are friends, who had taken money from the people on the pretext of sending them abroad. The money was deposited in the account of the present petitioner. The petitioner disclosed that he had opened an office at Chandigarh and thereafter at Patiala. The petitioner is a resident of Nabha. He can sell his house and abscond in case of release on bail. Therefore, it was prayed that the petition be dismissed.

(3.) I have heard Ms. Kiran Dhiman, learned counsel for the petitioner and Ms. Ayushi Negi, learned Deputy Advocate General for the respondent-State.