BALRAJ KISHORE Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The Present bail application has been filed under Sec. 439 r/w Sec. 482 Cr.P.C seeking regular bail in case FIR No.0020/23 dtd. 27/3/2023 under Sec. 420/468/471/34/120B IPC at PS Cyber Police Station West.

(2.) Briefly stated, the present FIR was lodged on the basis of the complaint of the complainant/respondent No.2 namely Miroj Kumar, alleging therein that he has been cheated by Neeraj Kathuria and Aaditi @ Cheenu Kathuria, on the false pretext of arranging his visas for Australia and other countries, whom he met on Facebook. It has been further alleged that the fake visa and tickets were also received and for the same complainant/respondent No.2 has been cheated to an amount of Rs.20,33,000..00 Subsequently, the present FIR was lodged.

(3.) Learned counsel for the petitioner submits that as per the case of the prosecution, Cheenu Kathuria is the mastermind of the alleged cheat. Learned counsel submitted that another main accused is Neeraj Kathuria and Co-accused Cheenu Kathuria have already been admitted to regular bail. Learned counsel further submits that Balraj Kishore is merely an employee of Cheenu Kathuria who was working at the instructions of co accused Cheenu Kathuria. It has further been submitted that the petitioner is in custody since 28/3/2023.