ROSHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 482 CrPC is for setting aside the order dtd. 7/3/2019 qua the condition imposed on the petitioner that he has to deposit Rs.6,40,000.00 with the Court.

(2.) The prayer being opposed by the State, learned counsel for the petitioner has submitted that he would be satisfied if the Court directs that instead of furnishing superdignama, he be permitted to deposit only Rs.6,45,000.00 with the concerned Court.

(3.) Briefly stated, facts of the case are that One Sonia informed the police that a total sum of Rs.25,000.00 was withdrawn from her account. She also informed that this has happened with so many people and all those people have filed complaints to the police. One Shakti alleged withdrawal of Rs.25,000.00, Pradeep alleged withdrawal of Rs.1450.00 and Ashok alleged withdrawal of Rs.30,000.00 from their respective accounts. Based on this, the police found involvement of Surender, Manish and Ravi and on investigation, it was revealed that they had ATM swipe machines and were cloning the cards. After that they would make false ATM cards and withdraw money. The police also recovered swipe machines used to clone the ATM cards. The investigation further revealed that in all, huge sum of money which runs into more than Rs.30.0035 lacs, was withdrawn from the ATMs.