VANSH MEHRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By the present bail application, the applicant seeks regular bail in FIR No. 646/2024 dtd. 15/10/2024, registered at Police Station Aman Vihar, for the offence under Sec. 316(2) of the Bharatiya Nyaya Sanhita, 2023 (BNS).

(2.) The FIR was registered on a complaint alleging that in the month of August, 2024, the complainant had sold a property and received a sum of Rs.28,00,000.00 in cash which was entrusted to the father of the applicant. The father of the applicant was asked to return the money, however, the same was refused.

(3.) During the course of investigation, statement of the father of the applicant was recorded who admitted that a sum of Rs.28,00,000.00 was received by him from the complainant and stated that the said amount had been taken away by the applicant.