HARE KRISHNA MISHRA Vs. STATE

JUDGEMENT

(1.) By way of the above captioned application, the petitioner seeks regular bail under Sec. 439 Crimial P.C. in the case FIR No. 110/2015 dated 21.08.2015, under Sections 201/409/420/467/468/477A/120B IPC, registered at Police Station - Economic Offences Wing, New Delhi.

(2.) In the instant petition, the petitioner is in judicial custody since 28.09.2015 and the charge sheet has been filed by the learned Trial Court on 01.10.2016.

(3.) The learned senior counsel appearing on behalf of the petitioner submits that the petitioner is an innocent person and the allegations alleged in FIR No.110/2015, under Sections 201/409/420/467/468/477-A/120 B IPC, registered at Police Station-Economic Offences Wing, New Delhi is false.