SHYAM SUNDER Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner has filed the present application under Section 438 of the Code of Criminal Procedure, 1973 for the grant of anticipatory bail in FIR No.0071/2019 under Sections 406/420/120-B of the Indian Penal Code, 1860 (IPC), registered at PS C.R. Park, Delhi.

(2.) Learned counsel for the petitioner submitted that the petitioner apprehends arrest at the hands of the Investigating Officer (IO) after dismissal of his anticipatory bail application on 25.07.2019 by the Additional Sessions Judge, Saket Courts (South East), New Delhi. Learned counsel for the petitioner further submitted that the petitioner has been falsely implicated in the case.

(3.) It would be quite relevant and appropriate to reproduce the impugned order dated 25.07.2019, which reads as under: