PRADEEP KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is a petition filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in case FIR No. 796/2022 under Ss. 406/420/467/468/471/120B IPC registered at Police Station Patel Nagar, Delhi.

(2.) In brief the facts of the case are that complainant Kanwaljeet Singh had filed a complaint in which he alleged that one Amarjeet Singh offered him various investment plans and upon gaining his confidence, he made the complainant to invest in certain ventures. The complainant further alleged that on 24/11/2022, Amarjeet Singh approached him and told him that he is in urgent need of Rs.1.00 crore in cash for one of his client against bank transfer and lured him of 50% commission for the same.

(3.) It is further alleged by the complainant that Amarjeet Singh won his confidence by showing bank account statement of his client reflecting more than Rs.1.00 crore balance and further assured that if an amount of Rs.1.00 crore in cash is delivered to his client in Karol Bagh, his client could immediately transfer the same along with commission in bank account and in this way huge commission can be earned. Complainant further alleged that on the same day he went to Karol Bagh with an amount of Rs.1.00 crore in cash and met accused Amarjeet Singh at Gurudwara Road Opposite ICICI Bank, Karol Bagh, who asked the complainant to deliver the cash directly to his client's office situated at 9/2, 3rd Floor, East Patel Nagar New Delhi, and thereafter, complainant reached at the above address at about 11:30PM where accused Amarjeet Singh along with his other associates namely Jitendra Singh @ Jeetu, Pradeep Kumar @ Sandeep Sharma (petitioner herein), Upkar Singh, Sushil Bhati and Sandeep Yadav @ Bunty also met the complainant.