PARVESH KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) I have heard the learned Senior Counsel for the petitioner/accused and learned APP who is assisted the learned Senior Counsel for the complainant. After going through the allegations made against the petitioner/accused in the FIR as well as in the chargesheet which already stands filed against co-accused Suresh Sharma after completion of investigation, I am of the view that it is not a fit case for grant of anticipatory bail to the petitioner/accused

(2.) Petitioner/accused in collusion with his father, co-accused Suresh Sharma, and one S.S. Dabra, who is stated to have already gone out of the country, are alleged to have cheated the complainant of crores of rupees. The money which the complainant company claims to have given to the petitioner and his father as well as S.S. Dabra for purchase of lands for the complainant is stated to have been received directly by the petitioner and his father and also through S.S. Dabra. It is alleged that instead of purchasing the lands in the name of the complainant company, the petitioner, his father and Dabra in conspiracy with each other have purchased the lands in their own names as well as in the names of their relatives against whom investigation is still on. The FIR charge-sheet already stands filed in the court and proceedings under Section 82 Cr.P.C. have already been initiated against the petitioner.