SANJAY SAXENA Vs. STATE

JUDGEMENT

(1.) Amit Mahajan, J 1. The present application is filed under Sec. 439, Code of Criminal Procedure, 1973 (CrPC) seeking regular bail in FIR No. 0071/2020 dtd. 20/7/2020, under Sec. 420/406/409/411/414/467/468/471/212/120B of the Indian Penal Code, 1860 (IPC), registered at Police Station Economic Offences Wing (EOW).

(2.) The FIR was registered on a complaint given by one Dr. Prashant Sarin on his behalf and on behalf of his company namely M/s Focus Imaging and Research Center Pvt. Ltd.

(3.) It was alleged that in July, 2018, the complainant along with the other Director of his company met the applicant who was introduced as a big financer / gold and diamond merchant having a company by the name of "LD Group".