PRASHANT JAIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 237/2024 of PS Crime Branch for offence under Sec. 420 IPC.

(2.) As reflected from the record, by way of order dtd. 28/10/2025, the co-ordinate bench of this Court granted interim bail to the accused/applicant in order to facilitate amicable settlement with the complainant de facto. That interim bail continued on date to date basis. Today this matter has come up before me for the first time.

(3.) Broadly speaking, allegation against the accused/applicant is that in the course of business, he purchased yarn from the complainant de facto, but did not pay full consideration thereof.