ROMESH SAHU Vs. STATE

JUDGEMENT

(1.) The present is an application under Section 439 of the Code of Criminal Procedure, 1973 seeking grant of regular bail in FIR No. 114/2009 under Sections 420/406/120B IPC registered at Police Station- Economic Offences Wing (Crime Branch), Delhi.

(2.) The applicant has been in judicial custody since the 17th February, 2015.

(3.) Mr. Amit Gupta, counsel appearing on behalf of the applicant states that the applicant has been declared as a proclaimed offender by way of order dated 1st October, 2013 incorrectly although he has been a resident of Munirka Village, New Delhi throughout. Counsel further states that the subject FIR is the outcome of a commercial transaction between him and the complainant which has been imparted the colour of a criminal offence.