GURSEV SINGH Vs. STATE OF HARYANA
LAWS(P&H)-2022-1-179
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 28,2022

Gursev Singh Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

AVNEESH JHINGAN, J. - (1.)Due to COVID-19 situation, the Court is convened through video conference.
(2.)This third petition under Sec. 439 Cr.P.C. is filed seeking regular bail in FIR No. 14, dtd. 6/1/2021 under Ss. 420 and 120-B IPC (Ss. 467, 468 and 471 IPC were added later on) registered at Police Station Sector 14, District Panchkula.
(3.)The dispute is with regard to embezzlement of loan availed for the purposes of purchasing Excavators. The loan was disbursed to M/s A.V. Infra. The petitioner is proprietor of M/s G-3 Motors which had to supply the Excavators.


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