HARESH KUMAR CHOUDHARY Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application under Sec. 438 of the Code of Criminal Procedure, 1973 ( 'CrPC ') seeks grant of anticipatory bail in case FIR No. 149/2022, dtd. 22/7/2022 under Ss. 419/420/468/471/120B/34 of the Indian Penal Code, 1860 ( 'IPC ') registered at PS Crime Branch.

(2.) Briefly stated, the facts of the present case are as follows:

(3.) Learned counsel appearing on behalf of the petitioner submitted that the present applicant was not named in the FIR and has only been made an accused based on the statement of Lucky, who is the main accused. It was submitted that the applicant is a well educated man who began working at Just Dial in December 2016 as a Relationship Manager.