ACHAL KUMAR JINDAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner Achal Kumar Jindal, who seeks quashing of FIR No.0142/2025 registered at P.S. EOW for commission of offences under Ss. 420/409/120B IPC, has filed the abovesaid two applications in CRL.M.C. 321/2026 whereby he seeks stay of on-going investigation in the abovesaid FIR and also interim protection from arrest. It would be worthwhile to mention that application seeking interim protection has been moved after the issuance of non-bailable warrants (NBWs) against him by the court concerned.

(2.) Additionally, feeling aggrieved by such issuance of NBWs, he has also filed a substantive petition i.e. Crl.M.C.925/2026 and seeks recalling of such warrants.

(3.) The limited scope of consideration, at the moment, is whether the petitioner has been able to make out any case, warranting stay of investigation in the abovesaid FIR and whether he is entitled to any interim protection and recalling of NBWs.