AMANDEEP SINGH SRAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 329/2017 of PS Mianwali Nagar for offence under Sec. 420/406/34 IPC.

(2.) I have heard learned counsel for accused/applicant and learned APP assisted by IO/SI Rakesh Kumar.

(3.) Broadly speaking, the accused/applicant is involved in an investment related fraud, for which multiple FIRs were registered against him. It is submitted by learned counsel for accused/applicant and confirmed by the IO that in Delhi, only one FIR was registered against the accused/applicant, in which he has filed the present application. It is also submitted by both sides that in the remaining cases, the accused/applicant is already on bail.