- (1.) Heard Sri V.P. Srivastava, learned Senior Advocate assisted by Sri Nitin Gupta and Sri N.I. Jafri, learned counsel for the C.B.I, learned A.G.A. for the State and perused the record.
(2.) The present bail application has been filed with the prayer to allow the present bail application and applicant be released on bail in Case Crime No.R.C.2(E) of 1998, u/s 120-B, 420, 471 IPC, P.S. EOW-II-DLI, District Gautam Budh Nagar.
(3.) The prosecution story as narrated in FIR is as follows:-.;