Sanjeev Sachdeva,J. - (1.) Petitioner seeks regular bail in FIR No.147/2018 under Sections 327/34 IPC, Police Station Paschim Vihar. Charge has been framed against the petitioner under Sections 323/365/392/394 read with Sections 34 and 411 IPC.
(2.) Allegations in the FIR are that the complainant had arranged for cash of Rs.15 lakhs for the purposes of payment to an agent for obtaining visa for Canada. When the amount was being transported in a vehicle, it is alleged that a police came and stopped the persons in the car. Along with one sub-Inspector in uniform, four more Police Officials in plain clothes were also present. They are alleged to have stolen the entire cash amounting to Rs.15 lakhs besides 1500 US Dollars of the complainant. Petitioner is alleged to be one of the four police officials in plain clothes, who participated in the commission of the offence.
(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that apart from the alleged disclosure statement of the sub-inspector, co-accused, there is no other material to connect the petitioner with the subject offence. It is further contended that the petitioner had refused to participate in the Test Identification Parade as the petitioner had already been shown to the complainant and other witnesses in the Police Station.;