AMIT GOYAL Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 read with Sec. 482 Cr.P.C. on behalf of the applicant seeking regular bail in FIR No. 229/2013 registered under Ss. 420/467/468/471/34 IPC at P.S. Uttam Nagar, Delhi.

(2.) Learned counsel for the applicant submitted that during the pendency of the regular bail proceedings before the Court below, a settlement was arrived at with the complainant, wherefore a sum of Rs.23.00 lacs was paid to him by the applicant. He also submitted that the applicant has already joined the investigation.

(3.) Learned APP for the State, on the other hand, duly assisted by learned counsel for the complainant, vehemently opposed the bail application. It was submitted that the applicant, along with his brother, i.e. accused/Deepak Goel, is part of a gang which indulged in preparation of forged documents with the sole intention to cheat people.