VINEET NAGPAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for granting bail to the petitioner in FIR No. 141 of 2010 dated 1.6.2010 registered at Police Station, Palampur, under Sections 420, 34 IPC. The status report has been filed.

(2.) HEARD and perused the record. It has been submitted that case against the petitioner is that he alongwith Vibhor alleged to have cheated the complainant and many other persons by taking money from them by giving assurance to them that they would be provided jobs in Navy. The further allegation is that petitioner refused to pay back the money, an FIR was registered at Police Station, Palampur. The petitioner is innocent, he has committed no offence. The petitioner is apprehending his arrest in the aforesaid case. The petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of this Court. The custodial interrogation of the petitioner is not required. The petitioner earlier filed bail application which was dismissed by the learned Additional Sessions Judge (!), Kangra at Dharamshala on 26.7. 2010.

(3.) IT has been found during the investigation that the accused illegally extracted money from many persons on the pretext of providing jobs to them in the Navy. It has also been found that the accused in this way has duped about 50 boys. He joined investigation, but he is not co -operating in the investigation. The complainant along with his companions Mitthu and Rakesh reported at Police Station on 2.8.2010 and gave their affidavits and stated that due to some misunderstanding they had lodged the FIR.