DEVENDER KUMAR MISHRA Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C. read with Sec. 482 Cr.P.C. seeking regular bail in case FIR No. 7/2021 under Ss. 419/420/170/467/468/471/474 IPC registered at Police Station Crime branch.

(2.) Briefly stated, the facts of the case are that the present case was registered on the complaint of Dr. Praveen Kumar Reddy who alleged in his complaint that on 4/10/2020, he received a call from one Mr. Devender Mishra (petitioner herein) from Mobile No 7836045157 as identified by him and he also introduced himself as Doctor, with MD Pediatrician and DM Cardiology and he also told that he is a visiting faculty in AIIMS Cardiology and visiting faculty in the Army Hospital and also an advisor in Niti Ayog.

(3.) After introducing himself, he requested the complainant for a meeting at 422, R&R Hospital Officers mess, Delhi Cant. After a while, on 10/10/2020 around 16.30 hrs when the complainant met him at the said address, he found the name plate in front of guest's room as 'Dr Devender Niti Ayog". In the introduction, the petitioner/accused told the complainant that, he had contacts with all the senior officers of Army Medical Corps and senior bureaucrats of Defence Ministry and Raksha Mantri himself. He further said that he meets the minister on daily basis. He also told the complainant that in case anything is required in terms of promotion and posting, he can get it done after due consideration and deliberation. The complainant felt unusual with his behavior and got suspicions of his medical degrees and contacts, as he did not mention before meeting