SHANTILAL Vs. VIMALCHAND

JUDGEMENT

(1.) Leave granted.

(2.) We heard both sides.

(3.) In view of decision of this Court in Rajesh Bajaj v. State NCT of Delhi and Others [jt 1999 (2) SC 112 = (1999) 3 SCC 259] we set aside the impugned order with a view to facilitate investigation to be completed. The investigating agency can proceed with the investigation of the case and reach a final conclusion on their own, either way. If the persons shown as accused in the F. I. R. are to be arrested in the meanwhile we direct that those persons shall be released on bail on executing a self bond for such sum as the arresting officer may deem fit.