Om Prakash Singh vs State (Govt. Of Nct) Of Delhi
2019 Latest Caselaw 1995 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                Judgment delivered on: 11.04.2019

+     BAIL APPLN. 397/2019
OM PRAKASH SINGH                                        ..... Petitioner
                                               versus

STATE ( GOVT OF NCT) OF DELHI                           ..... Respondent
Advocates who appeared in this case:
For the Petitioner :      Ms. Alpana Pandey, Adv.

For the Respondent     :   Ms. Meenakshi Dahiya, Addl. PP for the
                           State with Insp.Ramesh Chandra, P.S.DIU/Dwarka.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                             JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Status report has been filed. Same is taken on record.

2. Petitioner seeks regular bail in FIR No. 308/2016 under Section 420/406/120-B/174A IPC and Sections 3 & 4 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978, P.S. - Baba Haridas Nagar.

3. FIR was registered consequent to a complaint that one Sanjay Singh had induced several people to deposit money in chit fund scheme. Petitioner is the father of Sanjay Singh.

4. Allegations are that petitioner also signed certain receipts wherein money was deposited for the said chit fund schemes. The FIR primarily is against Sanjay Singh.

5. Learned APP under instructions submits that the evidence so far collected indicates that petitioner also signed certain receipts for receipt of money and petitioner also used to sit in the office where funds were collected.

6. Charge sheet has already been filed. Petitioner has been in custody since 09.04.2018. Learned counsel for the petitioner submits that petitioner is aged 67 years of age. He submits that petitioner has been falsely implicated and is being roped in solely because he is father of the co-accused Sanjay Singh against whom allegations have been levelled in the FIR. She submits that there is no material to connect the petitioner with the subject FIR and the alleged receipts have till now not been authenticated by FSL as having been signed by the petitioner.

7. She, however, under instructions submits that petitioner is willing to deposit a sum of Rs.1 lakh with the Trial Court.

8. Without commenting on the merits of the case and keeping in view the fact that petitioner is aged 67 years and has been in custody since 09.04.2018 and chargesheet has already been filed and trial is likely to take some time, I am satisfied that the petitioner has made out a case for grant of regular bail.

9. Accordingly, on petitioner furnishing a bail bond in the sum of Rs. 20,000/- with one surety of the like amount to the satisfaction of the Trial Court, petitioner shall be released on bail, if not required in any other case. Petitioner shall not do anything which may prejudice either the trial or the prosecution witnesses.

10. Petitioner shall also deposit a sum of Rs.1 lakh with the Trial Court within 30 days of his release.

11. Petition is allowed in the above terms.

12. Order Dasti under signatures of the Court Master.

APRIL 11, 2019                              SANJEEV SACHDEVA, J
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