RAKESH KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.467/2017 under Sections 419/468/471/120B/34 of the IPC at Police Station Geeta Colony.

(2.) Allegations against the petitioner in the FIR are that the co-accused is alleged to have told the complainant, subsequent to a raid by BSES officials that he would be in a position to have the matter settled with the BSES team. Thereafter the complainant is allegedly been approached by one Pankaj Dhawan who is alleged to have called up the petitioner over phone and made the petitioner speak to the complainant.

(3.) Learned counsel for the petitioner submits that petitioner has been falsely implicated and as per the allegations no demand or payment was made to the petitioner. Further there has been a settlement between Pankaj Dhawan and the complainant.