RANVEER SINGH CHHABRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the second bail application under Section 439 of Cr.P.C. filed by petitioner-Ranveer Singh Chhabra in Crime No.652 of 2019 registered at Police Station- Kanadia, District-Indore under Sections 420, 406, 467, 468, 471, 120-B, 386, 387 and 34 of IPC.

(2.) First application was for temporary bail and was dismissed as withdrawn vide order dated 09.06.2020 passed in M.Cr.C. No.13907 of 2020.

(3.) It is the case of the prosecution that a Co-operative Society in the name and style of "Central Government Officers Co-operative Housing Society" was formed in the year 1979. According to the complainant Jagat Kishore Thombre, he was one of the member of the society. He was allotted plot No.17. He paid the price, but sale deed was never executed in his favour by the President Ghanshyam Parmar, Vice-president Srinath Pandey and Treasurer Prahlad Das Dakhetia. In 2014, a complaint was made by the complainant and some other members of the Society before the Registrar, Cooperative Society, which was decided in their favour vide order dated 29.06.2016 with some directions, but was reversed by the Cooperative Tribunal in revision petitions vide order dated 20.04.2018. The order of the Tribunal was challenged by filing WP No.11868/2018, which is pending consideration.