MUDIT GUPTA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The above-noted petitions filed by the parties emanate from the investigation being carried out in FIR [First Information Report] No. 224/2024 dtd. 31/5/2024 in respect offence punishable under Sec. 420/120B of the IPC [Indian Penal Code, 1860] registered at Special Cell, IFSO [Intelligence Fusion & Strategic Operations] /CCU [Cyber Crime Unit], Dwarka, New Delhi, (hereinafter referred as the 'Special Cell, IFSO, Dwarka'), which raise somewhat similar question of law and facts.

(2.) CRL. M.C. 4875/2024 is preferred under Sec. 482 of the Cr.P.C. [Code of Criminal Procedure, 1973] seeking quashing of the aforesaid FIR by the petitioners, namely Mudit Gupta, Shubham Gupta and Sandeep Gupta while BAIL APPLN. 2178/2024 is preferred under Sec. 439 of the Cr.P.C. seeking bail by the petitioner, namely Sandeep Gupta, who is in the judicial custody since 22/6/2024.

(3.) It may be noted that Mr. Laksh Khanna, learned APP for the State appeared on an advance notice along with IO [Investigating Officer] /SI [Sub-Inspector] Dhananjay Dubey from Special Cell, IFSO, Dwarka who has produced the Case Diaries.