NISHANT MUTTREJA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Both petitioners are facing trial in various FIRs registered with Economic Offences Wing (EOW) and had filed the present bail application(s). The allegations against the present applicants are as under:

(2.) It is submitted the applicant has been roped in the FIRs for the sole reason they were discharging their duties in the capacity as directors but now have spent about five to six years in imprisonment in each FIR. It is stated under Sec. 420 IPC the imprisonment is extendable upto seven years; under Sec. 406 IPC the imprisonment is extendable upto three years with fine and for the offences under Sec. 409 IPC the imprisonment is extendable upto ten years plus fine or life.

(3.) Reference was made to Ss. 29(1) and 325 Cr.P.C. to show the manner in which the trial and conviction under Sec. 409 IPC is done and the punishment if it is to be granted by the learned ACMM exceeding three/seven years.