KUNAL SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of the present petition filed under section 438 of the Code of Criminal Procedure, 1973, (hereinafter referred to as 'Cr.P.C.') the petitioner seeks grant of anticipatory bail in FIR No. 1160/2015 under Sections 420/468/471/120-B of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at Police Station, Bindapur, New Delhi. Status Report is on record.

(2.) The prosecution case in a nutshell is that, a complaint was filed on 17.08.2015 by one Mohan Singh who stated therein that he approached one Govind Singh Bora to arrange for a job for his son/Amar Singh Bisht; that after 15 days Govind Singh Bora allured him that on paying Rs. 5 Lakhs, he would get his son placed in the Railways and also gave assurance that the entire amount would be refunded in case he fails to procure the said job; that on the said assurance the complainant arranged Rs. 5 Lakhs by taking loan from the bank and his relatives and handed over the same in installments to one Sanjay Kumar upon the directions of Govind Singh Bora; that the first instalment of Rs. 1,90,000/- was handed over to Sanjay Kumar at his residence and the balance amount was deposited in the petitioner's account; that the complainant's son was called to Bihar by Sanjay Kumar where he was given fake employment documents by him; that Sanjay Kumar took one and a half years time to finalise the recruitment of the complainant's son in Railways; that after one and a half year, the complainant realized that he was being cheated by the petitioner and hence the present complaint was filed.

(3.) The previous anticipatory bail application filed by the petitioner before the Court of Additional Sessions Judge was dismissed vide order dated 26.04.2017. Hence the present petition.