CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) This petition under Sectin 439 Cr.P.C. is filed seeking regular bail in F.I.R. No. 76, dtd. 3/3/2020, under Ss. 420, 468, 471, 464, 465, 193 and 120-B IPC and Sec. 7 of the Prevention of Corruption Act, 1988, registered at Police Station Rai, District Sonipat.

(3.) The F.I.R. was registered on the basis of complaint received from Investigator of insurance company that fake insurance claims were being applied by some persons by purporting the cause of death of their relatives as road accident whereas the deceased were cancer patients. The allegation against the petitioner is that he claimed the compensation of death of his father under Motor Vehicles Act, 1988 [hereinafter referred to as 'Act'] whereas cause of death was cancer.