VIKAS PARAS Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in case FIR No. 92/2022 under Ss. 419/420/467/468/471/34/120-B IPC registered at Police Station Crime Branch.

(2.) In brief, the facts of the case are that the present case was registered on the complaint of Sh. Indra Kumar Roy Indresh, in which he alleged that petitioner Ashish Jaiswal alongwith Rohan Singh and Rohit cheated him to the tune of Rs.20,00,000.00 on the pretext of admission of his son Shivam Roy in Maulana Azad Medical College for MBBS course on the basis of Government Nominee Quota. The complainant made all the payments in Account No. 418001000492, ICICI Bank of petitioner. During investigation, the transactions of Rs.20,00,000.00 which were made by the complainant in the said account of petitioner were found true.

(3.) On 13/6/2022, on the basis of location of mobile number 7275620877 and photo, linked with the alleged bank account of petitioner, the petitioner was traced and was apprehended. Three different Aadhar Cards in the name of Ashish Jaiswal, Praveen Kumar and Vikas Paras all having the same photo of the petitioner were recovered from the possession of petitioner. Out of the recovered Aadhar cards, one was used to open the alleged bank account in the name of Ashish Jaiswal. PAN Card and Cheque book of alleged bank account alongwith some other documents were also recovered from the possession of petitioner. After interrogation, the petitioner was arrested in the present case.