KAVITA Vs. STATE (GNCT DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 369/2018 under sections 420/34 IPC Police Station New Ashok Nagar.

(2.) The allegations in the FIR are that the co-accused in connivance with each other took money from the complainants for getting them employment in a restaurant of Fiji Islands. The role ascribed to the petitioner is that she had introduced one of the complainants with another co-accused who was alleged to own a restaurant in Fiji Islands.

(3.) It is alleged that interview was conducted by all four accused including the petitioner and thereafter, assurance was given that job would be secured in a restaurant in Fiji Islands. When no such employment was given, complaints have been lodged.