SHASHI KANT GUPTA Vs. STATE

JUDGEMENT

(1.) The present applications under Sec. 438 of the Code of Criminal Procedure, 1973 ('CrPC') seek anticipatory bail in case FIR No. 142/2021, under Ss. 419/420/467/468/471/120B of the Indian Penal Code, 1860 ('IPC'), registered at P.S. Economic Offences Wing, Mandir Marg, Delhi.

(2.) The facts of the case, common to the present applications, as per status report 12/5/2023, authored by Mr. Ghanshyam, Asst. Commissioner of Police, Sector-VII/EOW, filed in BAIL APPLN. 926/2023, are as under:

(3.) Learned Senior Counsel appearing on behalf of applicants submitted that there are no direct or indirect allegations against the applicants in the instant FIR. It was further submitted that the applicants have always joined the investigation in compliance of notice issued under Sec. 160 of the CrPC. It was further submitted that in pursuance to the interim protection granted by this Court, the applicants have joined the investigation and have produced all the documents in their possession to the Investigating Officer.