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Judgment
Sunil Gaur, J
Quashing of FIR No. 99/2018, under Sections 406/420/120B registered at P.S.: Economic Offence Wing (EOW), Delhi is sought on merits.
Learned Additional Public Prosecutor for State submits that the investigation of this FIR is at preliminary stage and no coercive steps against petitioner
are contemplated as of now.
Learned counsel for petitioner submits that allegations leveled in the FIR are that petitioner is a tenderer who had exercised due diligence.
If it is so, then petitioner bring this to the notice of the Investigating Officer of this case who shall also take into consideration that the entire
transaction was purportedly on ‘as it is basis’. In case any coercive steps are to be taken against Director/employees of petitioner’s
company, then a week’s notice be given to them before proceeding further.
In view of the above, learned counsel for petitioner does not press this petition for quashing of the FIR at this stage and rightly so.
This petition and the applications are accordingly disposed of as not pressed at this premature stage. Needless to say that merits of this case have not
been commented upon.