SUBHASH NAGAR Vs. STATE

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, ("CrPC') seeking regular bail in FIR No. 194/2020, dtd. 13/11/2020, under Ss. 406, 420, 201, 174A and 120B of the Indian Penal Code, 1860 ("IPC') and Ss. 4, 5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and Ss. 58(B)(4A) of the Reserve Bank of India Act, 1934, registered at Police Station Economic Offences Wing, Delhi.