MOVEEN Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present application for grant of interim bail for period of 30 days in FIR No. 39/2021 dtd. 7/2/2021 registered at Police Station Civil Lines for offences under Sec. 420 IPC.

(2.) The facts in brief leading to the instant petitions are as follows:-

(3.) After preliminary enquiries, one Kapil Kumar Rajoria, a student of 12 th Standard stated that he made friends with petitioner Manvendra Singh, who allegedly lured him with a sum Rs.1,000.00 if he owned a bank account and operated a phone number under a fictitious name and address. It is stated that Kapil Kumar Rajoria opened a bank account accordingly and the ATM card cheque book was with Manvendra Singh.