SURESH KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is an application under Sec. 439 of the Code of Criminal Procedure, 1973 ["CrPC"] for regular bail in proceedings arising out of FIR No. 56/2016, dtd. 11/5/2016, registered at Police Station Economic Offences Wing, South East, under Ss. 420/467/468/471/120B/34 of the Indian Penal Code, 1860 ["IPC"].

(2.) The original charge sheet was filed under Ss. 419/420/467/468/471/120B/34 of the IPC on 22/5/2020. The accused named in the original charge sheet were Ishma Arora [hereinafter, "Ishma"] and Nitin Arora [hereinafter, "Nitin"]. The applicant was not named in the FIR or in the original charge sheet.

(3.) The applicant and two other persons have, however, been named in a supplementary charge sheet filed on 7/4/2021. The supplementary charge sheet was also filed without arresting the applicant.