NARESH CHADHA Vs. STATE

JUDGEMENT

(1.) The present is an application under Sec. 439 of the Code of Criminal Procedure, 1973 (Cr.P.C.) seeking regular bail in FIR No. 208/2011, under Ss. 420/465/467/471/120 -B IPC, registered at Police Station - EOW, District Crime & Railways.

(2.) The applicant has been in judicial custody since 09.11.2015. I am informed by Ms. Radhika Kolluru, learned APP appearing on behalf of the police that the charge sheet against the applicant herein has since been filed before the concerned Court. According to the subject charge sheet, the applicant along with his co -accused is stated to have cheated the complainant in relation to a property transaction. The applicant is stated to be the main conspirator and beneficiary in the afore -stated transaction.

(3.) In a landmark decision of the Supreme Court in Sanjay Chandra vs. Central Bureau of Investigation reported as : 2012 (1) SCC 40, the Hon'ble Supreme Court crystallized the law in respect of grant of regular bail as under: -