REGENT COMPUTRONICS PVT. LTD.

Awanish Kumar Mishra Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NIMMAGADDA PRASAD VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
VIRUPAKSHAPPA GOUDA AND ANOTHER VS. STATE OF KARNATAKA AND ANOTHER [REFERRED TO]
STATE OF BIHAR & ANOTHER VS. AMIT KUMAR @ BACHA RAI [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) The petitioner has filed the instant petition under Sec. 439 Cr.P.C seeking bail in FIR No.46/2019 registered at Police Station EOW, New Delhi for offences under Ss. 406/420/467/468/471/120B of the Indian Penal Code, 1860.

(2.) Facts, in brief, leading to the present petition as under -:

(3.) Mr. Dayan Krishnan, learned Senior Counsel appearing for the petitioner, contends that the petitioner herein is the managing director of AFSPL, which is a depository participant, that facilitates derivative trading on the NSDL platform. The mutual fund units were given to the petitioner herein by the complainant in the capacity of a depository participant.

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AWANISH KUMAR MISHRA Vs. STATE

Referred Judgements :-

JUDGEMENT

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