ASHISH GUPTA Vs. STATE GOVT NCT OF DELHI

JUDGEMENT

(1.) By way of the present bail petition under sec. 439 of the Code of Criminal Procedure 1973, the applicant, who is accused in case FIR No.173/2015 dtd. 17/12/2015 registered under Sec. 409/420/120B of Indian Penal Code 1860 ('IPC') at Police Station EOW, seeks regular bail.

(2.) Notice on this petition was issued on 20/9/2022. Status report dtd. 27/9/2022 has been filed. Though updated nominal roll is not on record, the applicant has admittedly been in custody since 24/5/2022. Investigation in the matter is complete. Multiple chargesheets have been filed. Supplementary chargesheet dtd. 22/8/2022 has been filed against some of the accused, including the applicant, under Sec. 406/409/402/174A IPC.

(3.) Charges were framed against the applicant vide order dtd. 25/2/2023 only under Sec. 406/174A IPC; and the learned trial court was pleased to discharge the applicant insofar as the offences under Sec. 409/420 IPC are concerned.