LAWS(DLH)-2019-3-92

RAM SINGH Vs. STATE OF NCT OF DELHI

Decided On March 18, 2019
RAM SINGH Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.207/2016 under Sections 420/467/468/471/120B IPC, Police Station Connaught Place.

(2.) Subject FIR was registered on a complaint made by the Corporation Bank. The allegations in the FIR are that a cheque was given for the purposes of RTGS transfer of Rs.27,20,000/- to the account of M/s. S.N. Trading. RTGS was given effect to and the amount was transferred. Subsequently, another cheque was received along with a request for transfer of Rs.29,90,000/- through RTGS to M/s. S.S. Traders, however, during inquiry by the Bank Officials, no confirmed answer was received from the telephone number mentioned in the request for RTGS and the RTGS was not affected. Subsequently, a compliant was received from the account holder that he had not instructed transfer of any fund through RTGS to any account. The account holder further pointed out to the bank that the original cheques which had been allegedly received by the Bank with request for RTGS were still in the possession of the account holder. Subject complaint was lodged.

(3.) During investigation, it transpired that both the cheques, which had been submitted to the Bank, were forged. One Mehandi Hassan, who had allegedly presented the cheques was interrogated. He claimed that he had taken the cheques to the Bank for transfer of funds through RTGS. In his disclosure statement, he stated that the cheques were handed over by him by one Jitender @ Jitu. Jitender @ Jitu in his confessional/disclosure statement is alleged to have stated that he was introduced to the present petitioner, who knew some employee of Corporation Bank through whom he would obtain information of gullible accounts where SMS facility had not been registered and the cheques were forged and fabricated by the petitioner and handed over to him as well as Mehandi Hassan for being withdrawn from the Bank.