NAVPREET SINGH Vs. STATE

JUDGEMENT

(1.) The present application under Sec. 439 read with Sec. 482 of the Code of Criminal Procedure, 1973 ("CrPC') seeks regular bail in case FIR No. 63/2018, under Ss. 406/409/419/420/467/468/471/120B of the Indian Penal Code, 1860 ("IPC'), registered at P.S. Economic Offences Wing ("EOW").

(2.) It is pertinent to note that by separate judgments of same date, this Court has disposed of two other bail applications preferred by the present applicant, i.e., BAIL APPLN. 1575/2023 in relation to case FIR No. 65/2018, under Ss. 406/409/419/420/467/468/471/120B of the IPC, registered at P.S. EOW and BAIL APPLN. 1578/2023 in relation to case FIR No. 62/2018, under Ss. 406/409/419/420/467/468/471/120B of the IPC, registered at P.S. EOW. The allegations in the said FIRs are similar to ones in the present case.

(3.) The case of the prosecution, as per status report dtd. 2/5/2023, authored by Mr. Ramesh Kumar Narang, Assistant Commissioner of Police, Economic Offences Wing, Delhi, is as under: