KULSHRESTHA DHINGRA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 10thMay, 2010, passed by the Delhi High Court in Bail Application No.141of 2010, under Section 438 Cr.P.C. By virtue of the impugned orderthe Delhi High Court confirmed the earlier order restraining the investigatingauthorities from arresting the appellants in connection with FIR No.6/2010of Vasant Kunj South Police Station, New Delhi, with the directionthat the amount of Rs. 25 lakhs, which had been seized from the accountof the appellant No.1 and had been invested in a Fixed Deposit, bereleased to the respondent No.2 on her furnishing adequate securityto the satisfaction of the Metropolitan Magistrate.

(3.) Aggrieved by the said direction, the appellants have filed theinstant appeal.