ANIL KUMAR BHADORIA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The applicant has preferred the present bail application u/s 438 CrPC apprehending arrest in case FIR No.229/2015 registered at PS Parliament Street u/s 419/420/120B IPC. A similar bail application moved by the applicant before the learned ASJ, Patiala House Courts, New Delhi has been dismissed on 13.06.2016.

(2.) The aforesaid case arises on the complaint of the complainant Ms. Indu Shukla. The case of the complainant is that in the month of October 2012, Anil Kumar Bhadoria ­ the applicant/ accused known to the family of the complainant, came to her along with one K.K. Sharma ­ also co - accused. The said persons induced and allured the complainant that the wife of K.K. Sharma, namely, Tanisha Rani Sharma ­ also an accused, is the daughter of a Minister of Uttarakhand and belongs to a royal family having good links with various ministers. The complainant was allured that if she arranges Rs.1 crore, she would be made a Director in the Food Corporation of India (FCI). She was allured that when she becomes a Director, she would get a salary of about Rs.1 lakh, apart from a vehicle with red beacon and an accommodation to live in Delhi.

(3.) The complainant alleged that in the month of November 2012, a meeting was fixed at Janpath Hotel, Connaught Place, New Delhi, where, apart from Tanisha Rani Sharma, Harishanker Mishra and the applicant Anil Kumar Bhadoria again allured the complainant as aforesaid.