NACHIKETA KAPOOR Vs. STATE

JUDGEMENT

(1.) THE petitioner seeks anticipatory bail since he apprehends his arrest in a criminal case registered against him by the Economic Wing of Delhi Police on 30.07.2012 under Sections 420/467/468/471/120-B of the Indian Penal Code on the allegation that he had got a job in the Organising Committee of the Commonwealth Games held in the country in 2010 by producing a forged graduation degree of Delhi University. On 30.08.2012 this Court had after hearing submissions from both sides and noticing the background of the case passed an order of which the relevant part is being re-produced below:-

(2.) THEN after noticing this background of the case and the submissions made from both sides this Court had observed as under:-