YOGESH SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Application herein is under Sec. 482 of the Cr.P.C., filed by complainant/informant of the FIR, seeking directions for release of an amount of Rs.1,50,00,000.00 along with the interest. Said amount was deposited by the non- applicant/accused, in course of the anticipatory bail proceedings disposed of vide an order dtd. 28/3/2024 passed by co-ordinate bench of this court. The genesis of the proceedings is an FIR No. 627/2019 dtd. 6/12/2019 u/s 420/34 IPC registered at Rani Bagh, Delhi.

(2.) Relevant extract of the application seeking release of money reads as under:

(3.) In course of the arguments on the above application and upon perusal of the FIR by this court, what has transpired is rather peculiar and glaring. At the very outset, I was constrained to observe that it appeared to be a case of complete abuse of police powers. In as much as, the FIR was registered in 2019, that too qua a dispute which seemingly is outright civil in nature. And yet, it has been given the color of criminal culpability, where none exists. Let us see how.