TRILOK CHAND CHAUDHARY Vs. STATE

JUDGEMENT

(1.) The present application has been filed seeking anticipatory bail in FIR No. 71/2022 under Ss. 420/406/467/468/471/120B of the Indian Penal Code, 1860 (IPC) registered by the Economic Offences Wing, Mandir Marg, New Delhi.

(2.) The anticipatory bail application filed by the applicant was dismissed by the Sessions Court vide order dtd. 11/10/2022.

(3.) Interim protection was granted to the applicant by the Court vide order dtd. 28/2/2023 subject to the applicant depositing a sum of Rs.2.00 crores with the Registrar General of this Court and the applicant joining the investigation and fully cooperating in the same.