ABHIJIT ROY Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THE petitioner/accused has sought anticipatory bail in a case under Sections 419/420/469/120B of IPC.

(2.) THE learned senior counsel for the accused/petitioner submits that section 419 and 469 were bailable and no ingredients of section 420 were made out, therefore, no custodial interrogation of the petitioner/accused could be sought by the police and the accused was entitled for anticipatory bail.

(3.) I consider that it is not a trivial matter and investigation in such like matters must be done thoroughly and the person is required to be interrogated by custodial interrogation. I find no force in this bail application. The application is hereby dismissed.