LAWS(P&H)-2022-7-123

PANKAJ GUPTA Vs. STATE OF HARYANA

Decided On July 22, 2022
PANKAJ GUPTA Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 18 of the bail application, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_123_LAWS(P&H)7_2022_1.html</FRM>

(3.) The petitioner cheated the complainants by assuring them jobs in Railways and, in return, took the money, which those unethical job aspirants also paid willingly.