RAJ KUMAR JHA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of the present petition filed under section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') the petitioner seeks grant of regular bail in FIR No. 95/2017 under Section 420 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at P.S Crime Branch, Delhi. The petitioner is stated to be in judicial custody since 22.08.2017. Status report is on record.

(2.) Brief facts of the present case as reflected in the FIR are that a complaint was lodged on 23.06.2017 by one Shrikant Achary who alleged that he received a call from one Tanya on behalf of Click Job (job consultancy) who offered him a job through the said consultancy on the payment of a consideration of Rs. 18,000/-; that on the said offer, the complainant made a payment of Rs. 18,000/- through net banking; that thereafter the complainant received several calls on behalf of Click Job, from different numbers and he was made to pay a total consideration of Rs. 2,25,000/- to Click Job on the false assurance of securing him a job; that despite paying the entire amount charged by Click Job, the complainant was neither given the job nor was the amount charged from him refunded; that that the said consultancy has since then avoiding the calls made by the complainant and hence the present complaint has been lodged.

(3.) The present petitioner has previously filed four bail applications before the Trial Court, however the same have been dismissed vide orders dated 26.08.2017, 29.08.2017,14.09.2017 and 21.09.2017.