LAWS(DLH)-2015-9-529

ARUN KUMAR Vs. STATE (NCT) OF DELHI

Decided On September 04, 2015
ARUN KUMAR Appellant
V/S
STATE (NCT) OF DELHI Respondents

JUDGEMENT

(1.) Petitioner seeks pre-arrest bail in FIR No.21/2015 under Sections 7/13 of The Prevention of Corruption Act and Sections 420/467/468/472/ 120-B of IPC while claiming to be innocent.

(2.) At the hearing, learned counsel for petitioner submits that the signatures on the cheque in question purportedly to be of petitioner are forged and even on the alleged settlement, the signatures of petitioner are forged and he is sought to be falsely implicated in this case. It is submitted that petitioner has no connection with this case and petitioner is a court employee, who claims to be 8th Pass and so, he deserves bail as he is ready to join the investigation of this case as and when directed.

(3.) Ms.Manjeet Arya, learned Additional Public Prosecutor, accepts notice for respondent-State and submits that petitioner is absconding and he had forged the appointment letter and had signed the settlement and has later on backed out to pay and in lieu of the amount taken, he had sought to return it by way of a cheque of '6.50 lac which had bounced and so, for effective investigation of the FIR in question, custodial interrogation of petitioner is required to bring out the truth.