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Judgment
14 paragraphs · 289 wordsHarnaresh Singh Gill, J
Case is taken up for hearing through video conferencing. Through this petition under Section 438 Cr.P.C., the petitioner seeks anticipatory bail in case
bearing FIR No.198 dated 03.06.2020 registered under Sections 406,420 and 120-B IPC, at Police Station DLF, Gurugram.
Today it has been informed through email that Mr. Navkesh Singh, Advocate, representing the petitioner, has been found positive for Covid-19.
Learned State counsel, on the instructions from ASI Gianander, points out that the petitioner was granted interim bail by a Coordinate Bench of this
Court vide order dated 25.09.2020, but he has not joined the investigation till date. On the last date of hearing i.e. 09.11.2020, learned counsel
representing the petitioner has submitted that the petitioner had been suffering from illness for the last one month and on recuperating from the illness,
he would appear before the Investigating Agency and join the investigation. However, the order has not been complied with. Learned State counsel
has drawn the attention of this Court towards page 11 of the paper book, which indicates that there are fifteen FIRs pending investigation on similar
allegations, against the petitioner, including the present FIR.
While referring to the reply filed by way of affidavit of Assistant Commissioner of Police, DLF, Gurugram, the learned State counsel points out that
during investigation, while checking the bank account of the petitioner, a number of transactions in crores of rupees were found to have taken place in
the year 2019 and, thus, recovery of a huge amounts in this case as well as in other cases is yet to be effected from the petitioner.
In view of the above, no further indulgence is warranted. Consequently, the present petition filed by the petitioner is hereby dismissed.