AMAN GUPTA Vs. STATE

JUDGEMENT

(1.) The present petition under Section 439 read with Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner for grant of 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.) It is noted that the petitioner was arrested on 10.03.2015. During his judicial custody, the petitioner was granted interim bail vide order dated 29.05.2015 as he assured the Court that he will arrange some reasonable amount. Pursuant thereto, the petitioner offered an amount of Rs.2,00,000/-, however, the said amount was not accepted by the Court against the alleged cheated amount of more than Rs. 1,00,00,000/- (one crore), therefore, without commenting upon the merits of the case, the interim protection granted vide order dated 29.05.2015 was recalled by this Court vide its order dated 07.07.2015. Consequently, he was directed to surrender before the Jail Authorities by 5.00 PM on that date itself. Since then, the petitioner is in judicial custody.

(3.) Learned counsel appearing on behalf of the petitioner submits that there was no committee business and rather the petitioner alongwith his father Tejpal 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.