SUBHASISH SAHA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 275/2024 of PS Special Cell for the offence under Sec. 420/120B IPC.

(2.) In pre-lunch session today, the application was partly heard and the matter was passed over at request of the learned ASC as he needed some more time to examine the brief. In view of wordings of the FIR, the narration of the alleged offence was recorded in presence of the learned ASC and the IO in simplified manner in pre-lunch session as follows:

(3.) In this post-lunch session, learned ASC supported by the IO/SI Hemant submits that in the pre-lunch session, the factual matrix explained by the IO was not completely correct. That being so, the IO is again called upon to address and narrate the factual matrix because contents of the FIR are not very clearly decipherable. The IO narrates the circumstances on the basis of the FIR and the investigation file as follows.