RAKESH MATHUR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby release him on bail in the event of arrest in case FIR No.538/2015 registered at police station Seelampur, Delhi for the offences punishable under Sections 406/420/468/471/506/34 of the IPC.

(2.) Mr.Sharma, learned counsel appearing on behalf of petitioner submits that petitioner is not involved in the alleged transaction, neither he sold the property nor he signed as a witness. Moreover, no amount received by petitioner. However, when his brother Mukesh Kumar, coaccused was in illegal detention, the petitioner issued cheques of Rs.4.00 Lac each in the name of Bhoora, i.e. brother of complainant. He is not involved in the case and the police has wrongly implicated him with the connivance of complainant, who is a gangster of the area and under threat they want to extort money from the petitioner as well as his brother and under their constant pressure, he issued the abovesaid cheques.

(3.) Learned counsel has relied upon the decision of this Court in Samrat Singh Nirula & Ors vs State of NCT of Delhi, 2015 220 DLT 583 wherein para No.27 reads as under:-