RAKESH JAIN Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) This appeal arises from an order of the Delhi High Court dtd. 21/7/2025 which rejects the prayer of the appellant for extension of interim bail in connection with FIR No. 200/2019, registered at P.S. Economic Offences Wing, District EOW, inter alia, under Sec. 409/ 120B IPC.