DEEPAK JOON Vs. STATE

JUDGEMENT

(1.) The applicant, vide the present application seeks the grant of anticipatory bail in relation to FIR No. 519/2021 Police Station Prem Nagar under Section 406/34 of the Indian Penal Code, 1860, submitting to the effect that he has been falsely implicated in the instant case and has no role in relation to the allegations in the FIR.

(2.) Notice of the application was issued to the State and the status report has been submitted by the State dated 27.10.2021 under signatures of the SHO Police Station Prem Nagar. Vide order dated 7.10.2021, the applicant was directed not to be arrested subject to his not leaving the city, joining the investigation, keeping his mobile phone on at all the times, dropping a pin on the Google map to ensure that his location is available to the Investigating Officer till the date 29.10.2021 which interim order has since been extended vide orders dated 29.10.2021 and 18.11.2021 and subsists till date.

(3.) Though the applicant has sought to mention the FIR to be one under Section 406/34 of the Indian Penal Code, 1860, under which it is indicated to have been registered on 29.7.2021 the status report submitted by the State indicates that Sections 420 and 120 B of the Indian Penal Code, 1860 have also been invoked.