Vijender Singh Malik , J. - (1.) Lekh Raj Bhakhary @ Vikrant Sharma, the petitioner seeks regular bail in a case registered by way of FIR No. 185 dated 19.09.2012 at Police Station Bawa Khel, Jalandhar City, District Jalandhar, for an offence punishable under sections 406,420 and 120-B Indian Penal Code.
(2.) Learned counsel for the petitioner took me through the contents of the FIR and has submitted that the only role attributed to the petitioner is of helping Sadhna Sharma in escaping from the place she was living at. According to him, the case is against Sadhna Sharma of cheating a number of persons in a sum of about rupees four crores. He has further submitted that the allegation against him is hearsay allegation for which there is no proof. According to him, the petitioner is in custody since 19.09.2012 and he is entitled to bail.
(3.) Learned State counsel has submitted, on the other hand, that it has come in evidence that the petitioner was conniving with Sadhna Sharma. According to him, car of Sadhna Sharma and four passports of the complainants have been recovered from the petitioner. According to him, no other person has been arrested in this case so far.;