SUNDER SINGH BHATI Vs. STATE

JUDGEMENT

(1.) The Petitioners seek regular bail in FIR No. 89/2019 dtd. 1/6/2019 registered at Police Station Economic Offences Wing for offences under Ss. 406/420/409/ 120B of the Indian Penal Code, 1860 (hereinafter, "IPC").

(2.) The facts, in brief, leading up to these petitions are as follows:

(3.) Mr. Pradeep Singh Rana, learned Counsel for Petitioner in BAIL APPLN. 3750/2021, submits that the Petitioner has been languishing in jail since 9/12/2020. He submits that no recovery has been made from the Petitioner or at the instance of the Petitioner, and that, therefore, there is no link tying the Petitioner to the alleged scam. He brings to the attention of this Court that the Petitioner is neither an authorized signatory nor a director of the accused Company, and that there is nothing to suggest that the Petitioner was associated with the accused Company.