DEVENDER @ DEEPU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Devinder @ Deepu s/o Purushotam Dass has applied for grant of regular bail in FIR No. 98 dated 23.4.2009, under Sections 420, 467, 468, 120-B IPC, registered at Police Station Sushant Lok, Gurgaon, vide Crl. M. No. M- 24516 of 2012. Imran s/o Ibrahim Kati has also applied for grant of regular bail in the said FIR vide Crl. M. No. M- 27638 of 2012.

(2.) Since, both the petitions have arisen out of same FIR, as such these are being disposed of by this common order.

(3.) As per allegation of the prosecution, Rama Kant Mishra complainant submitted an application to the effect that he has been cheated for a sum of Rs 51,67,000/-. He received an E-mail that he has won prize of 7,50,000 British pounds and in this context he deposited Rs 51,67,000/-.