HARVINDERSINGH JOGINDERSINGH VIJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these applications are decided by this common order because they arise out of the same offence registered with the Economic Offences Wing [EOW] and pertain to the same investigation.

(2.) Initially, FIR was lodged vide C.R. No.191/2019 registered with Govandi Police Station, Mumbai on 7.9.2019 under Sections 406, 419, 420, 465, 467, 468, 471 read with 120-B & 34 of the Indian Penal Code . Subsequently, the investigation was taken over by EOW. They registered their own offence vide C.R. No.80/2019. All the Applicants are seeking anticipatory bail in connection with this offence. For the sake of convenience, all the Applicants are hereinafter referred to, by their names.

(3.) The FIR is lodged by one Jasbir Singh Ishwarsingh Vijan. He has given details of his brothers and their family members. He had eight brothers including himself, they are, (1) Harnam Singh (deceased), (2) Joginder Singh (expired after lodging of the FIR), (3) Amrik Singh (deceased), (4) Surender Singh, (5) Jagjit Singh, (6) Baldev Singh and (7) Avinder Singh.