ANKUR GOEL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Vide this order, I shall dispose of a bail application filed under Section 439 Cr.P.C. on behalf of the petitioner Ankur Goel for grant of bail in FIR no. 150/2019, under Section 420/120B/34 IPC, PS Special Cell(SB).

(2.) Ld. Counsel for the petitioner has prayed for anticipatory bail on the ground that petitioner is innocent and has been falsely implicated. Petitioner is currently holding a Permanent Resident Permit of Germany. Petitioner is in custody since 03.02.2020. He has moved two bail applications dated 11.02.2020 and 13.02.2020 respectively before the Ld. CMM, Patiala House Courts but the same were dismissed. It is submitted that petitioner has no connection with the entire alleged transaction as neither the payment for the alleged transaction were made from the card of the petitioner nor the delivery of the goods were made to the petitioner. It is further submitted that offence of cheating was committed by one Naved Malik and petitioner is not even named in the FIR as an accused. It is further submitted that petitioner has no criminal antecedents and there are no chances of his absconding. It is, therefore, prayed that petitioner be released on bail.

(3.) Ld. Counsel for the petitioner, in support of its submissions, has relied upon the following case law:-