VARSHA PANDEY Vs. STATE OF ( NCT ) DELHI

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.265/2018 under Sections 420/120B/34 IPC registered at Police Station Janakpuri.

(2.) The allegations against the petitioner in the FIR are that petitioner along with co-accused was running a fake recruitment agency, conducting interviews and receiving deposits for securing jobs in Delhi Metro as well as the airport. Apart from the complainant, 45 more complaints, i.e., total 46 complaints, have been received that the amounts were paid to the recruitment agency and subsequently, it has transpired that entire process was fake.

(3.) The petitioner is alleged to have issued receipts for receiving the registration amount as well as further amount of Rs. 20,000/- from the complainants.