TEJ PAL GUPTA Vs. STATE

JUDGEMENT

(1.) The present is an application under section 439 of the Code of Criminal Procedure, 1973 (Cr.P.C.) read with Section 482 Cr.P.C. seeking regular bail in FIR No. 979/2014, under Sections 406/420/120B IPC, registered at Police Station - Rani Bagh, Delhi.

(2.) At the outset, it is noticed that the applicant has been in judicial custody since 10th March, 2015 and that the charge -sheet in the subject FIR has been filed on 11th May, 2015 after a thorough investigation.

(3.) The opposition on behalf of the police as well as the complainant to the grant of regular bail to the applicant herein stems from an assertion that the latter is a flight risk and that Non -bailable Warrants had been issued against him which were eventually executed in Hubli, Karnataka.