DEVYA DHINGRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, namely Devya Dhingra, who is in custody since 22.09.2017, has approached this Court for grant of regular bail under Section 439 of the Code of Criminal Procedure in case FIR No.119 of 2016, dated 13.09.2016, under Sections 420, 306, 419, 467, 468 and 471 of the Indian Penal Code registered at Police Station, Bhoranj, District Hamirpur, Himachal Pradesh.

(2.) Sequel to order dated 15.1.2018, SI Bhagat Ram, Police Station, Bhoranj, has come present in Court alongwith the record of the case. Mr. Rajat Chauhan, learned Law Officer, has also placed on record status report prepared on the basis of the investigation carried out by the investigating agency. Record perused and returned.

(3.) Perusal of the record/status report, suggests that FIR, detailed hereinabove, came to be lodged at police Station, Bhoranj at the behest of complainant namely Smt. Kashmiro Devi wife of late Sh. Amarjeet Sharma, who alleged that her husband, who was an employee of "Pandhar Co-operative society" committed suicide on account of cheating/fraud committed/played upon him by various persons including the present bail petitioner. After having received the intimation with regard to alleged suicide committed by the husband of the complainant, police also recovered one suicide note, wherein details with regard to various accounts numbers were mentioned. Since, status report/record further reveals that when on 19th June, 2016 Pandhar Co-Operative society were audited, it transpired that two companies i.e. "Reliance Communication, New Delhi" and "Union Value Service, Gajiabad", fraudulently obtained Rs. 60 lakhs from the bail petitioner and that ultimately became cause of his death.