ENFORCEMENT DIRECTORATE Vs. ABHEY OSWAL

JUDGEMENT

(1.) AFTER having given an undertaking in this High Court that the respondent will join investigation as and when required by the Directorate, the respondent has completely fettered the hands of the Directorate in even issuing a requisition for his appearance for purposes of investigation because in that situation because in that situation the Directorate may be guilty of violating the orders of the Punjab & Haryana High Court. Thus, I am of the view that the bail order dated 12-12-90 in favour of the respondent passed by this court should not be continued and if the respondent so desires or feels that even before the stay of the proceedings by the Punjab & Haryana High Court, he is likely to be arrested, he should approach that High Court. This High Court is not obliged to continue the operation of an order the effect of which has been nullified by the act of the respond ent. The preliminary objection, therefore, raised on behalf of the petitioner is sustained and the aforesaid order of bail is hereby cancelled.