ATUL BANSAL Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.195/2005 dated 16.5.2005 P.S. Tilak Marg under Section 468/471/420 IPC.

(2.) At the outset it may be noted that the FIR in question has been registered pursuant to an order dated 16.3.2005 passed by a learned Single Judge of this court sitting on the Original Side while deciding OMP.No.337/2004

(3.) The dispute which was being dealt with by the learned Single Judge of this Court on the Original Side pertained to the claim by a contractor to whom Kunj Vihar Cooperative Group Housing Society Ltd. had awarded construction work.