(1.) The present is an application under Sec. 439 of the Code of Criminal Procedure, 1973 (Cr.P.C.) on behalf of the applicant - Jitender Kumar seeking regular bail in FIR No. 219/2014, under Ss. 420/467/468/471/120B/34 IPC, registered at Police Station - Amar Colony, Delhi.
(2.) At the outset, it is noticed that the applicant has been in judicial custody since 19th April, 2015. The charge sheet in the subject FIR has been filed on 27th January, 2015 and order on charge has been rendered on 12th February, 2016.
(3.) As per the prosecution, the applicant along with his co -accused Dhiraj Prasad and other associates have cheated the complainant - Rishabh Gupta to the tune of Rs. 2.10 crores by preparing forged documents to establish their title to the subject land admeasuring 430 acres. The prosecution further states out of the total cheated sum of Rs. 2.10 crores, a sum of Rs. 1.10 cores has been paid through banking challans to the M/s. JMD Techinfra Private Limited and the balance was paid in cash.