ASHISH NAITHANI Vs. STATE GOVT OF NCT DELHI

JUDGEMENT

(1.) This petition is filed under Sec. 439 Criminal Procedure Code (hereinafter referred as Cr PC) for regular bail to petitioner in case FIR No.165/2018 registered under Sec. 409/420/120B IPC at police station EOW, Mandir Marg, New Delhi.

(2.) The allegations are the petitioner was inducted as a director in M/s.Realcraft Buildtech Private Limited since 2/7/2012 to the extent of 86% share holdings and also director in M/s Primerose Infratech Private Limited since 26/7/2021 to the extent of 36% share holding. The grievance of the complainants are they had invested in the projects to be raised by M/s Realcraft Buildtech Private Limited and despite making the payments of money, they never received the flats and their money have been siphoned off.

(3.) The learned senior counsel for the petitioner submit this FIR was registered on 13/8/2018 and petitioner though initially joined the investigation, but later was arrested on 9/11/2019. The charge sheet has since been filed before learned Trial Court and investigation is thus complete. It is argued after filing of the charge sheet, there is no progress in the case; the charges have not been framed against the petitioner; 83 witnesses have been cited to prove 3661 odd documents during trial, which would certainly take a long period.