Eight months after a Consumer Court declared Jarnail Singh Bajwa, managing director of the Sunny Enclave project in Mohali, a proclaimed offender (PO) in 6 cases of cheque bounce amounting to over ₹2 crore, the Police on Tuesday arrested him from his office in Sunny Enclave.
Bajwa’s company, Bajwa Developers Group, is the promoter of the Sunny Enclave project in Kharar.
"Bajwa will be produced in the consumer court on Wednesday. A non-bailable warrant was issued against him,” said Deputy Superintendent of Police (DSP), Kharar, Pal Singh.
In its Judgment in Dec 2019, the Court had directed the complainant, Naseeb Kaur of Kharar, to place on record the list of properties of the accused along with an affidavit to initiate further proceedings.
Kaur had mentioned in the complaint that Bajwa was dealing in sale, purchase & development of residential as well as commercial properties. She had alleged that she sold around 12 kanal of land to Bajwa’s firm on March 17, 2018. In return, he gave her 15 post-dated cheques of ₹4.95 lakh each. When Kaur presented these cheques, they were returned unpaid, with the reason, “exceeds arrangement”.
Bajwa has even declared a proclaimed offender in Aug 2019 & again in Feb 2020. Overall, there are around 45 cheque bounce cases registered against Bajwa amounting to ₹20 crore.
Bajwa’s Lawyer, Dinesh Kumar Sharma said, “We were refunding the money to the parties, but due to the lockdown, we could not sell our properties & thus, were faced with financial issues. We will be sorting the issue out by tomorrow.”
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