SIDHARTH CHAUHAN Vs. STATE

JUDGEMENT

(1.) The above-noted bail applications have been filed under Section 438 Cr.P.C. on behalf of the applicant seeking anticipatory bail in FIR Nos. 97/2018 and 118/2018 both registered under Sections 406/420/409/120B IPC at Police Station Economic Offences Wing, Mandir Marg, New Delhi.

(2.) Since the applicant and respective counsels in both the bail applications are same and common arguments have been advanced in both the cases, the above-noted applications shall be disposed of vide a common judgment.

(3.) While BAIL APPLN. 2722/2021 pertains to FIR No. 97/2018 which was registered with respect to project "Estella", measuring 15.74 acres, housing 850 residential units in 16 towers, located in Sector-103, Gurugram, Haryana, the BAIL APPLN. 2746/2021 pertains to FIR No. 118/2018 registered with respect to project "NCR One", measuring 10.712 acres, housing total of 552 residential units in 10 towers and 5 executive floors, located in Sector-95, Gurugram, Haryana.