JAI PRAKASH SINGH Vs. STATE OF DELHI (NCT)

JUDGEMENT

(1.) CRL M.A. No.9418 of 2015 (Exemption)

(2.) The facts of the case are that vide FIR No.701/99, a case was registered on 26.09.1999 at PS Connaught Place for the offences punishable under sections 420/468/471/120B IPC against the accused persons, namely, Ranjodh Singh, Daljeet Singh, Kuldeep Singh, Yadvinder Singh, Amarjeet Singh and Karnail Singh. The accused Daljeet Singh and Kuldeep Singh were arrested by the police. Both the accused were Directors of the company M/s Neer Tara Shelters Pvt. Ltd.

(3.) The petitioner is appearing in person and submits that during investigation, the Investigating Officer was behind the blood of the petitioner and his wife, thus apprehending arrest the petitioner approached the District Court for anticipatory bail, but the same was declined. Thereafter, the petitioner approached this Court and the same was considered and their arrest was stayed till further orders.