CHARANJEET SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in connection with FIR No. 299/2014 dated 08.07.2014 (PS Sonia Vihar) instituted for the offences under sections 420/448/451/452/467/468/471/120B/506 of the IPC.

(2.) Learned counsel for the petitioner, at the outset, stated that despite the case having been instituted under the aforesaid sections, charges now have been framed only under sections 448/420/471 of the IPC. Apart from this, learned counsel for the petitioner has submitted that there is no tangible material collected during the course of investigation against the petitioner. He has further submitted that though a list of 47 cases against him has been provided by the prosecution but out of those 47 cases, in about 42 cases, the petitioner has either been discharged or acquitted.

(3.) One Lalit Kumar Tayal filed a case against his caretaker Anil Kumar who is alleged to have been in cahoots with some of the accused persons and he got the land of the complainant transferred in favour of others.