SAIMUL HODA Vs. STATE

JUDGEMENT

(1.) The applicant, vide the present application seeks the grant of bail in relation to FIR No.189/2017, PS Crime Branch, New Delhi under Section 420 of the Indian Penal Code, 1860 submitting inter alia to the effect:-

(2.) Notice of the application was issued to the State and accepted by the learned APP on behalf of the State.

(3.) Pursuant to proceedings dated 08.06.2020, 19.06.2020, 02.07.2020, 09.07.2020, 20.07.2020, the status reports dated 15.06.2020, an undated status report, 30.06.2020, 07.07.2020, 27.07.2020 and written submissions dated 08.07.2020 and the chart of details of numbers utilized in the alleged commission of crime were submitted on behalf of the State.