ABHISHEK SINGH Vs. STATE

JUDGEMENT

(1.) This is an application seeking interim bail moved on behalf of petitioner, Abhishek Singh in FIR No. 56/2018 under Sec. 354A/376/420/468/471 IPC and Ss. 66C and 66D of the IT Act, registered at PS South Avenue in which he was arrested on 17/2/2020. Initially, the FIR was registered on 13/12/2018, the petitioner was arrested on 17/12/2018 but was enlarged on bail on 8/1/2019. The first charge sheet was filed on 12/3/2019 under Sec. 420/468/471 IPC read with Ss. 66C and 66D of the IT Act.

(2.) The petitioner has moved this present application on the ground that the school admission and payment of fees of the three children of the petitioner is at stake and an interim bail application moved by him on 6/5/2022 was dismissed on 12/5/2022. Hence, the petitioner has approached this Court praying for interim bail for a period of 30 days.

(3.) Notice was issued.