LAWS(DLH)-2021-4-165

SUSHANT MUTTREJA Vs. STATE

Decided On April 06, 2021
Sushant Muttreja Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The above captioned first four petitions [Bail Appln.1133;1134;1138;1139 of 2019] and sixth petition [Bail Appln.4191/2020] have been filed by petitioners- Sushant Muttreja and Nishant Muttreja. The above captioned fifth petition [Bail Appln.4121/2020] has been filed by petitioner-Nishant Muttreja. Both the petitioners- Sushant Muttreja and Nishant Muttreja are sons of late Subhash Muttreja and are ex-Directors of M/S Cosmic Structures Ltd.

(2.) Bail Appln. 1133/2019, pertains to FIR No. 47/2016, Bail Appln. 1134/2019 pertains to FIR No. 35/2016; Bail Appln. 1138/2019 pertains to FIR No. 46/2016 and Bail Appln. 1139/2019 pertains to FIR No. 36/2016, registered at Economic Offences Wing, New Delhi and by these petitions, petitioner-Sushant Muttreja is seeking interim bail for 06 months.

(3.) Bail Appln. No. 4191/2020 and Bail Appln.4121/2020 pertain to FIR No. 108/2017, registered at Economic Offences Wing, New Delhi and by these petitions, petitioner-Sushant Muttreja and Nishant Muttreja are seeking interim bail for12 months.