KAPIL TANEJA Vs. STATE

JUDGEMENT

(1.) The present application under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC') has been moved on behalf of Sh. Kapil Taneja (hereinafter referred to as the 'applicant') seeking regular bail in case FIR No. 217/2022, under Ss. 419/420/120B/34/389 of the Indian Penal Code, 1860 read with Ss. 66C and 66D of the Information Technology Act, 2000, registered at PS Crime Branch.

(2.) Learned counsel for the applicant submits that the applicant was arrested in the present case on 21/9/2022. It is submitted that the Investigating Officer was granted 5 days police remand during investigation from 21/9/2022 to 26/9/2022 and thereafter, the applicant has been in judicial custody.

(3.) Learned counsel for the applicant further submits that there was noncompliance of Sec. 41A of Cr.P.C and relies upon the following judgments, in support thereof: