SUNIL KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks bail under section 438 of the Code of Criminal Procedure, in case First Information Report No. CI (A)! 90-ACU (VI) dated April 30, 1990, registered by Delhi Special Police Establishment, ACU (Y), Branch registered against him under section 120-B read with sections 420/467/468/471, Indian Penal Code, section 13(2) read with section 13(I)(d) of Prevention of Corruption Act, 1988.

(2.) The learned counsel for the petitioner has at the outset vehemently argued that the name of the petitioner does not figure in the First Information Report and the case was registered against certain Firms with which his client has no concern whatsoever.

(3.) In the next breath of his arguments, the learned counsel submits that he being a resident of Chandigarh, has a right to move this court and this Court has jurisdiction to grant him anticipatory bail, although he occasionally visits Delhi in connection with his business and for the offence having been registered at Delhi, he moved anticipatory bail application at Delhi. As he got his ad interim arrest stayed by this Court, later on his application for anticipatory bail was dismissed as withdrawn by the Special Judge, Delhi.