MANJIT SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No.0455/2024 of PS Badli for offence under Sec. 419/420/34/120B of IPC. Status report is submitted by learned APP and the same is accepted across the board, to be scanned and made part of the file. I have heard learned counsel for accused/applicant as well as learned APP and also learned counsel for complainant de facto.

(2.) Broadly speaking, the case set up by prosecution is that one Gaurav duped the complainant de facto, inducing him to pay Rs.2,00,000.00 and 2.164 kg of gold articles, assuring him a Congress party ticket for the Lok Sabha Elections. According to prosecution, three persons namely Gaurav, Gurpal and Manjit (accused/applicant) were involved in the cheating. Gurpal has been released on bail. Gaurav is yet to be arrested and has been declared Proclaimed Offender. The accused/applicant is in custody for past 10 months.

(3.) Learned counsel for accused/applicant submits that the only role ascribed to him is that he was driver of a taxi, engaged by Gaurav, at whose directions, the accused/applicant collected the bag of cash from the complainant de facto. Role ascribed to Gurpal is that he is owner of the said taxi.