TEJ PAL GUPTA Vs. STATE

JUDGEMENT

(1.) This is the second petition filed by the petitioner under Section 439 read with Section 438 of the Code of Criminal Procedure, 1973, for granting bail in case bearing FIR No.979/2014 registered at Police Station Rani Bagh, Delhi, for the offences punishable under Sections 406/420/120-B IPC.

(2.) Learned counsel appearing on behalf of the petitioner submits that there was no committee business and rather the petitioner alongwith his son Aman Gupta was framed and implicated in the present case falsely and there was only business transactions/rivalry of the amount between Rs.8,00,000/- to Rs.9,00,000/- and even the goods are lying in the shop which are to be returned to the complainants of the case.

(3.) Learned counsel submits that as per the chargesheet, the total amount allegedly involved is Rs.1,00,91,681/-, whereas in the status report filed by the prosecution in this case, the amount is more than Rs.6,00,00,000/-. Even if it is presumed that a committee business was going on between the parties, then also, the said business cannot involve this huge amount. He submits that these are all disputed facts and the petitioner has already remained in custody for more than four months, thus, he may be released on bail.