TAUHEED KHAN Vs. STATE

JUDGEMENT

(1.) This is an application for the grant of anticipatory bail in respect of FIR No. 32/2011 under Sections 420/ 468/ 467/ 471/ 120B registered by PS:Economic Offences Wing, Delhi Police. The main contention of the learned counsel is that the petitioner is an innocent person who is running a Call Centre and has nothing to do with the fraud which has taken place and, therefore, he be enlarged on bail. The learned counsel has also assured the Court that the petitioner would cooperate with the investigations in unraveling the truth.

(2.) The learned APP has opposed the application for the grant of anticipatory bail to the petitioner on the ground that the petitioner is the main kingpin of this entire racket of fraud. In this regard, it has been stated by the learned APP that the number from which the credit card details were obtained by the petitioner or his co-accused from the American Embassy on telephone was issued to the petitioner by the American service provider. It has, accordingly, been stated that the petitioner is neck deep in this fraud committed by him.

(3.) I have carefully considered the respective submissions and also gone through the FIR.