VISHNU KUMAR Vs. STATE

JUDGEMENT

(1.) The involvement of the petitioner has been alleged in the acts of commission and omission forming subject matter of the on-going investigation into first information report (FIR) No.1990/2013 of Police Station Karol Bagh, the said acts constituting offences punishable under Sections 420/468/471/34 of Indian Penal Code, 1860 (IPC). He has come up to this court by the present application seeking anticipatory bail, he having failed to obtain such relief from the court of Sessions on similar application (Bail Application No.2966/18) which was dismissed by order dated 16.10.2018.

(2.) The bail application is resisted by the respondent/State, as also by the complainant who had appeared through counsel.

(3.) Status report has been submitted and both sides have been heard at length, record perused.