MANOJ KUMAR JHA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 81/2024 of PS Parliament Street for offence under Sec. 204, BNS 2023.

(2.) Broadly speaking, the allegation against the accused/applicant is that he impersonated as an IAS officer and collected sensitive information.

(3.) Learned APP accepts notice and points out that earlier, a similar anticipatory bail application of the accused in the same FIR was dismissed vide order dtd. 12/11/2024 of a coordinate bench of this Court. That being so, according to the prosecution the present anticipatory bail application is not even maintainable.