AMIT PANDEY Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) First Bail Application under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC')/Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS') has been filed on behalf of the Applicant Amit Pandey seeking Regular Bail in FIR No. 184/2024 dtd. 1/5/2024 under Sec. 419/420/468/471/120B of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at PS Special Cell.

(2.) It is submitted that the Applicant is a peace loving and law-abiding citizen and a false FIR No. 184/2024 dtd. 1/5/2024 was lodged at the PS Special Cell. The Applicant is in custody since 6/8/2024.

(3.) The case of the Prosecution is that in the year 2021, the Complainant Datar Singh met one Yogendra through a known person. Yogendra introduced the Complainant to one Amrendra Kumar. Amrendra Kumar and Applicant met the Complainant who allegedly paid Rs.35,00,000.00 to them for securing a CNG Pump in the name of Complainant. Thereafter, they kept on demanding money and ultimately a total sum of Rs.1,79,80,500.00 was paid by Complainant by way of online transfers, cheque etc. and Rs.60,00,000.00 was paid by way of cash in lieu of which the accused persons sent him certain documents purportedly on behalf of Indraprastha Gas Limited (IGL), which were found to be forged.