SATYA PRAKASH BAGLA Vs. STATE

JUDGEMENT

(1.) This court would begin with the hope that this judgment does not feed into the view of Fred Rodell, a well-known American professor of law, who famously said :

(2.) A simple reference made by a Successor Bench for clarification of a phrase contained in an order passed by this Bench on 10/1/2025 has thrown-up an interesting question as to the meaning and interpretation of the phrase "coercive measures" as used in that order. The present judgment addresses that question

(3.) To give a very brief background, the petitioner is under investigation in case FIR No. 0089/2024 dtd. 11/7/2024 registered at P.S.: Economic Offences Wing, Delhi for offences alleged to have been committed by him under Sec. 406 and 420 of the Indian Penal Code, 1860.