DARSHNA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Cases taken up through video conferencing.

(2.) Vide this order, I shall dispose of two petitions for grant of pre-arrest bail i.e. CRM-M-1600-2021 filed by petitioner Darshna Rani and CRM-M-2138-2021 filed by petitioner Vijay Kumar, both of them being husband and wife and accused in FIR No.208 dated 12.12.2020, under Sections 420, 120-B, 406 IPC, registered at Police Station Sadar, Ahmedgarh, District Sangrur.

(3.) Briefly stated, the facts of the case as per the prosecution story are that criminal machinery in this case was set into motion by complainant Baljeet Singh Tiwana and several other persons, residents of village Lassoi, Police Station Ahmedgarh, District Sangrur, who in the written complaint submitted by them to SSP, Sangrur sought registration of the FIR against the present petitioners Vijay Kumar son of Milakh Raj, his wife Darshna Rani as well as their son Deepak Kumar, earlier residents of village Lassoi and presently residing at Guru Teg Bahadur Colony, Backside Prem Lata Hospital, Malerkotla. Inter alia in the complaint, the complainants contended that Vijay Kumar and his whole family including his wife Darshna Rani and son had been working as commission agents at village Lassoi; they purchased Kharif (rice crop) but did not make the payment to the concerned farmers according to J forms, although they had received the amount deposited by the Government with regard to the crops sold by the farmers; the accused had used the money for their own purposes; it was with great difficulty that the accused had paid an amount of Rs.28 lakhs out of total amount of Rs.70 lakhs, whereas remaining amount was misappropriated accused committing fraud of about 87 lakhs, which included payments for earlier crops as well as for Kharif crop; the accused own big properties in the form of four houses in Malerkotla, two big plants in industrial area a cold store on Ludhiana Road, two rice shellers at village Lassoi and 130 bighas of agricultural land in the name of daughter of petitioner Vijay Kumar; the accused have created all those properties with the money belonging to the innocent farmers receiving the amount from the Government without paying the same to the farmers concerned; earlier also, petitioner Vijay Kumar had committed a fraud at Khanna about 30 years ago and then he left that spot; a criminal case was registered against him at that time. On receipt of such complaint, formal FIR was registered.