MOHINDER BANSAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for defrauding people by convincing them to open accounts and then siphoning the deposit money, has come up before this Court seeking regular bail on the grounds that he is incarcerating from 26th July 2018, i.e., for more than around 2 years and 5 months.

(2.) Based on a complaint, the police arrested the petitioner in FIR No.51 of 2016, dated 27.2.2016, registered under Section 420, 406 and 120-B of Indian Penal Code, 1860, (IPC), in Police Station Sadar Hamirpur District Hamirpur, Himachal Pradesh, disclosing cognizable and non-bailable offences.

(3.) Earlier, the petitioner had filed a petition under Section 439 CrPC before the concerned Sessions Judge. However, vide order dated 21.5.2019, Ld. Sessions Judge, Hamirpur, HP, dismissed the petition primarily on the grounds that the amount involved was huge and it was result of prior preparation and due deliberation.