TEJINDER PAL SINGH MALHOTRA Vs. STATE OF DELHI

JUDGEMENT

(1.) These anticipatory bail applications are filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS') in FIR No. 180 of 2025 ('FIR') dtd. 22/3/2025 under Ss. 420/468/ 471 of the Indian Penal Code, 1860 ('IPC') registered at PS: Rajouri Garden, West Delhi, New Delhi. Since these Anticipatory Bail Applications are arising out of the same FIR having identical facts and prayers, they are decided by way of this common judgment.

(2.) The present Anticipatory Bail Applications are the second applications of the Applicants. The first anticipatory bail applications of the Applicants, praying for similar relief were filed before the learned Additional Sessions Judge-05 West: Delhi ('ASJ'), which were dismissed by the learned ASJ vide order dtd. 22/5/2025.

(3.) After the common order dismissing anticipatory bail applications by the learned ASJ, the present Anticipatory Bail Applications have been filed by the Applicants before this Court.