SANGEETA BHATIA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present applications have been filed under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") on behalf of the applicants praying for anticipatory bail in FIR bearing no. 237/2018 registered at Police Station - Economic Offences Wing, for offences punishable under Ss. 406/420/34 of Indian Penal Code, 1860 (hereinafter referred to as the "IPC").

(2.) Since, the three anticipatorybail applications bearing no. 3067/2018, 1116/2019 and 1119/2019 have arisen out of the same FIR, pertaining to the same set of facts, and have been heard together, therefore the same are decided and disposed of by way of this common judgment.

(3.) As per the FIR, the prosecutionstory is as follows: