DEVKI NANDAN GARG Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This is an application filed seeking grant of regular bail to the applicant in the Complaint Case No. 20/2021 pending before learned Special Judge (PC Act), CBI-12, Rouse Avenue, District Courts, New Delhi titled 'Devki Nandan Garg vs. Directorate of Enforcement" arising out of ECIR No. DLZO-1/12/2021.

(2.) It is stated that on 11/6/2020, a complaint was received from State Bank of India (SBI) and the Central Bureau of Investigation (CBI) registered case vide FIR RCO742020E0014 dtd. 31/12/2020 against M/s Shakti Bhog Foods Ltd. (hereinafter "SBFL") and others.

(3.) The offences mentioned in the FIR are under Sec. 120B read with Sec. 420 of the IPC, sec. 467, 468 and 471 IPC and sec. 13(2) r/w 13(1)(d) of the Prevention of Corruption Act.