HARMEET SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A. 18800/2021 (Ex.) CRL.M.A. 18801/2021 (Ex.) CRL.M.A. 18802/2021 (Ex.) Exemptions allowed subject to all just exceptions.

(2.) The applications stand disposed of.

(3.) The applicants, vide the present applications seek the grant of anticipatory bail or transit bail for a period of 30 days in relation to an unknown FIR stated to be registered at PS Kapurthala, Punjab for the offences allegedly punishable under Ss. 420/379/34 of the Indian Penal Code, 1860 submitting to the effect that they apprehend arrest, in as much as, they have been called upon to put in appearance on 27/11/2021 as per information received by the lawyer on 22/11/2021. It has inter alia been submitted on behalf of the applicants that the atmosphere is very hostile and that the counsel for the applicants has not even been supplied with the copy of the complaint.