RAJENDRA KUMAR TRIPATHI Vs. STATE

JUDGEMENT

(1.) By way of the present petition filed under Sec. 439 read with Sec. 482 of the Code of Criminal Procedure 1973 ('Cr.P.C.'), the petitioner seeks regular bail in case FIR No.198/2017 dtd. 24/8/2017 registered under Sec. 420/406 of the Indian Penal Code, 1860 ('IPC') at P.S.: Darya Ganj, Delhi. Consequent upon completion of investigation, offences under Sec. 419/120-B of the IPC and Sec. 3/5 of the Emblems and Names (Prevention of Improper Use) Act 1950 ('Emblems and Names Act') have also been added vide charge-sheet dtd. 9/3/2019.

(2.) Notice on this petition was issued on 29/5/2023. Status report dtd. 3/7/2023 has been filed in the matter.

(3.) The court has heard Mr. M. N. Dudeja, learned counsel appearing for the petitioner as well as Ms. Rupali Bandhopadhya, learned ASC (Criminal) appearing on behalf of the State. Mr. Nitin Mittal, learned counsel for the complainant has also made his submissions.