JASWINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Jaswinder Singh, has approached this Court in the instant proceedings filed under Section 438 of the Cr.P.C., for grant of anticipatory bail in case FIR No. 259/2017, dated 5.12.2017, under Sections 406, 420 read with Section 34 of IPC, registered at police Station, Baddi, District Solan, Himachal Pradesh.

(2.) Sequel to orders dated 6th/13th.9.2019, ASI Nahender Jit Khata, has come present alongwith the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General, has also placed on record fresh status report, prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) on Record/status report made available to this Court reveals that 5.12.2017, complainant namely, Sh. Ramesh Kumar, lodged a complaint at police Station, Baddi, District Solan, H.P., alleging therein that he and his wife had deposited a sum of Rs.1,08,000/-? and Rs. 91,800/-? respectively, in their accounts No. 01010135000522 and 01010101000852 in the Shine Baddi Nalagarh Co-?operative NATC Society Limited, but now people running the Society have fled away with their money and as such, necessary action, in accordance with law, be taken against the Officials of the Society. On the basis of aforesaid complaint, formal FIR, as detailed hereinabove, came to be lodged against the present bail petitioner and other co-?accused namely, Chandan Chawla, Charan Singh and Rahul Basra, who were working as Vice Chairman, Chairman, Secretary and cashier, respectively in the Society. During investigation police found that Society concerned was registered with the Registrar Co-?operative Societies, Solan, H.P. on 31.01.2016.