TARUN AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Pleadings have been exchanged between the parties and the matter is ripe for final disposal.

(2.) Heard Shri Vimlendu Tripathi, learned counsel for the applicant, Shri Gyan Prakash, learned Senior Counsel assisted by Shri Sanjay Kumar Yadav, learned counsel for the C.B.I. and Shri Ghanshyam Verma, learned Additional Government Advocate representing the State and perused the record.

(3.) The instant application is being moved by the applicant, namely, Tarun Aggarwal invoking the powers of Sec. 438 Cr.P.C. that he has every reason to believe that he may be arrested on the accusation of having committed a non-bailable offence in connection with Case Crime No. RC1202017A0013, under Ss. 120-B, 420, 467, 468, 471 IPC and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, police station C.B.I. ACB, Ghaziabad