SIDHARTH TALWAR Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 725/2017 under Sections 420/406/120B IPC, Police Station Rajouri Garden.

(2.) Allegations in the FIR are that the petitioner along with his other family members i.e. the brother and the parents were running a jewellery shop by the name of 'Talwar Jewellers'. It is alleged that money was deposited with the brother of the petitioner, who had taken out a lucky draw scheme. It is alleged that neither the money had been repaid nor any jewellery items had been handed over to the complainants.

(3.) Learned counsel for the petitioner submits that the petitioner is not even named in the FIR and the allegations are against the brother of the petitioner. He submits that the petitioner had been given a notice under Section 41A Cr.P.C. for joining investigation and he had duly joined investigation. Subsequently, when the brother of the petitioner was arrested, in his disclosure statement, he is alleged to have named the petitioner.