AI Structured Summary
Not yet generated for this judgment
Judgment
Petitioner has approached this Court seeking the relief of pre-
arrest bail.
It is the contention of the learned counsel for the petitioner that
that as per the complainant-Dinesh Kumar, petitioner, admittedly, had only
taken an amount of Rs. 30,00,000/-, which amount has already been returned
by him and therefore, there is no further liability as far as the alleged deal,
on the basis of which, fraud and other allegations have been made. He
contends that the petitioner is not involved in any further dealing with the
matter and therefore, the petitioner may be granted the benefit of the prayer
as has been made in the present petition as he is ready and willing to join
and cooperate with the investigation.
A perusal of the FIR would show that the petitioner-Ravinder
Singh Chauhan is the person, who had persuaded the complainant to invest
in plot No.C-11, Yozna Saligrampura, Tehsil Sanganair, District Jaipur. It
is further mentioned specifically that he had accompanied the complainant
to Jaipur and introduced him to his brother-in-law Harsh Pratap Singh
Naruka. That apart, it is a specific case that petitioner-Ravinder Singh
Chauhan gave an affidavit regarding receipt of Rs. 1.70 crore, including the
sale consideration of Rs. 1.65 crore and Rs. 5 lacs as expenses of the documents
in addition to the 4 cheques of Axis Bank, which have been mentioned in
the FIR. The petitioner herein is, therefore, the king pin and the main
accused. It is in connivance and on his initiation and further giving effect
thereto, the alleged offences have been committed by him alongwith the co-
accused.
The present petition, therefore, cannot be allowed and the same
stands dismissed.