NIKHIL JAIN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 477/2023 of Police Station Prashant Vihar for offences under Ss. 420/467/468/471/120B/34 IPC. I have heard learned Senior Counsel for accused/applicant and learned Additional Public Prosecutor for State as well as learned Counsel for complainant de facto.

(2.) It would be apposite to quote the order dtd. 2/9/2024, passed by the Hon'ble Supreme Court while dismissing the above mentioned SLPs:

(3.) In order to analyze the rival arguments, it would be apposite to take a brief look at the factual matrix set up through the subject FIR and the investigation, which is as follows.