SANDEEP NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall govern the disposal of I.A.Nos.4 and 5 for conditional bail/ temporary bail and for undertaking for grant of temporary bail, respectively.

(2.) By this application under Section 439 of the Code of Criminal Procedure, 1973 (for short 'the Code'), the applicant who has been arrested in connection with the offence punishable under Section 89 read with Section 90 of the Finance Act, 1994, has prayed for his release on bail.

(3.) The applicant has also filed I.A.No.4 for conditional/temporary bail with I.A. No.5 for undertaking for grant of temporary bail.