SYED NIZAM AHMED Vs. C B I

JUDGEMENT

(1.) In the instant petition, the petitioner has assailed the order dated 03.11.2011 whereby learned Additional Sessions Judge, Central District, Delhi dismissed the bail application of the petitioner.

(2.) The facts of the instant case in brief are that vide FIR No.630/2006 dated 21.11.2006 by the Economic Offence Wing of Delhi Police at Sri Niwas Puri police station, has been registered under Section 406/409/ 420/ 120B Indian Penal Code, 1860. From the date of registration of the FIR, Look Out Circular (LOC) was opened against the petitioner so that he could not flee from India.

(3.) Mr.Vikas Singh, learned Senior Advocate appearing on behalf of petitioner submitted that he was regularly joining the investigation as and when called upon by the investigating officer of Economic Offence Wing of Delhi. The petitioner filed various documents before the investigating agency.