CHETAN Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) EXEMPTION allowed, subject to all just exceptions.

(2.) THIS is a petition under Section 438 read with Section 482 of the Cr.P.C. for grant of anticipatory bail in case FIR No.55/2008 under Sections 420/397/120B/34, IPC, P.S. Sultanpuri.

(3.) LEARNED counsel for the petitioner submits that the main accused Virender has been granted anticipatory bail on 22.09.2008 by the High Court. The other co-accused Pramod Kumar and Praveen Kumar, have also been granted anticipatory bail on 25.08.2008 by the Sessions Court. Counsel further submits that the role which has been ascribed to the petitioner is that the petitioner had introduced the main accused, Virender Kumar, at the time of opening the bank account with the State Bank of Patiala. Counsel also submits that this account was opened on 13.10.2006, while the alleged transaction pertained to 03.09.2007, 15.09.2007 and 18.01.2008. Counsel next submits that the main accused and other co-accused have also been granted bail, thus, petitioner should be granted bail on parity basis.