MUKESH CHOPRA Vs. NCT OF DELHI

JUDGEMENT

(1.) THIS application under Section 438 Cr.P.C. has been made for grant of anticipatory bail by the accused, who has been booked for crime in Mumbai under Section 467/468/471/506/406/420/120-B/465/34 IPC for cheating and forgery to the tune of Rs.82 lac. Considering the facts as narrated in the crime report registered at the instance of Sub Inspector of Police, Anti Extortion Cell and the fact that the cheating involved was of Rs.82 lac on the basis of fake release orders, I do not find it an appropriate case for grant of anticipatory bail. The application is hereby dismissed.