ABHISHEK TANTI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (For short "BNSS ") seeking regular bail in the FIR mentioned below:- FIR No. Dated Police Station Ss. 02 2/1/2025 Sector-40, Gurugram, District Gurugram 406, 420 and 120-B of IPC

(2.) The facts and allegations are taken from para No.3 of the reply as filed by the State which reads as under:-

(3.) It is argued by learned counsel for the petitioner that he has been falsely implicated in this case. He is not beneficiary of any transaction. The bank account in which the alleged money received by fraud had been transferred does not belong to him. Infact, he himself is the victim in this case and as he has been made a scapegoat by the accused Pankaj Shahi who is the main culprit and has been wrongly portrayed as an accused. There is no allegation with regard to payment of any money to him. The ingredients for commission of the subject offences are not attracted qua him. There is no transaction between the complainant and himself. No electronic device connected with the case had been operated or used by the petitioner. The trial will take considerable time to conclude. He is in custody for a period of over 07 months and 18 days. He has clean antecedents. His continued detention would not serve any useful purpose. It is, therefore, urged that he deserves to be released on bail.