AMIT KUMAR SINGH Vs. STATE

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks regular bail in FIR No.362/2015 under Sections 419 / 420 / 467 / 468 / 471 IPC, Police Station Karol Bagh.

(3.) Subject FIR was registered alleging that officers of Corporation Bank, UCO Bank along with one Vikas Singh and Ramesh Kumar had committed the offence of impersonation, cheating and forgery. It is alleged that one forged and fabricated cheque of the complainant and one forged and fabricated cheque of his sister was presented for encashment. The cheque of the complainant in the sum of Rs.9,72,000/- was drawn in the name of one Ramesh Kumar. Same was encashed and another cheque drawn in the name of one Vikas Singh alleged to be issued by the sister of the complainant in the sum of Rs.9,70,000/- was presented for encashment, however, the same was not encashed because the signatures did not match.