ASHISH PANDIT Vs. STATE

JUDGEMENT

(1.) By way of this petition under Section 438 Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C.), the petitioner Ashish Pandit seeks anticipatory bail in case FIR No. 175/2012 under Sections 420/406/409 read with Section 120B IPC registered at P.S. Economic Offences Wing, Mandir Marg, New Delhi. Reply to the application has been filed on behalf of the State.

(2.) Arguments on the application on behalf of the petitioner and the State have bee heard.

(3.) Learned counsel for the petitioner submits that the case was registered in the year 2012, the name of the petitioner has not been named in the FIR. He also submits that there is no allegation of representation by the petitioner and no amount was given to the petitioner.