High CourtsSingle Bench

Dayanand vs State

Delhi High Court · Decided on 7 December 2018 · Citation: (2018) 12 DEL CK 0055

HON’BLE JUDGES
Sanjeev Sachdeva, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 408
RESULT
Disposed Off
CASE NUMBER
Bail Application No. 1131 Of 2018
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

10 paragraphs · 416 words

Sanjeev Sachdeva, J

1.

Petitioner seeks anticipatory bail in FIR No.275/2017 under Section 408 IPC, Police Station Mundka.

2.

The allegation against the petitioner is that he, being an employee of the complainant, was given a sum of Rs.2 lakhs for being deposited in a bank but he did not deposit the same and absconded to his village.

3.

Learned counsel for the petitioner submits that the petitioner has been falsely implicated and the subject FIR has been registered as a counter-blast to the complaint filed by the petitioner. It is submitted that the petitioner, who was earlier employed with the brother of the complainant, left his employment and left the city on 03.07.2017 whereas the complaint alleges that, on 07.07.2017, cash of Rs. 2 lakhs was given to the petitioner for being deposited in the bank. He submits that there is nothing on record to show that any money was paid to the petitioner. He further submits that a complaint was lodged with the police on 09.09.2017 by the brother of the complainant at varanasi and the averments of the said complaint and the subject FIR are contradictory.

4.

The petitioner was granted interim protection on 16.05.2018 subject to joining investigation.

5.

Learned APP for the State, under instructions, submits that the petitioner had joined investigation. She submits that, till date, the complainant has not been able to furnish any proof of handing over of Rs.2 lakhs to the petitioner for being deposited in the bank except for the statements of some co-workers. She further submits that the complainant has not been able to explain as to why his brother had registered a separate complaint in Varanasi.

6.

Without commenting on the merits of the case and keeping in view the totality of facts and circumstances and on perusal of the record, I am satisfied that the petitioner has made out a case for grant of anticipatory bail.

7.

Accordingly, it is directed that in the event of arrest, the arresting officer/IO/SHO shall release the petitioner on bail on his furnishing a bail bond in the sum of Rs. 15,000/- with one surety of the like amount to the satisfaction of the arresting officer/Investigating Officer/SHO concerned. Petitioner shall not do anything which may prejudice the investigation, trial or the prosecution witnesses. The petitioner shall join the investigation as and when so required by the Investigation Officer.

8.

The petition is disposed of in the above terms.

9.

Order Dasti under signatures of the Court Master.