LAWS(DLH)-2002-2-124

RAVINDER JAIN Vs. CENTRAL BUREAU OF INVESTIGATIONS

Decided On February 13, 2002
RAVINDER JAIN Appellant
V/S
CENTRAL BUREAU OF INVESTIGATIONS Respondents

JUDGEMENT

(1.) . Notice. Mr. Dutt accepts notice on behalf of Central Bureau of Investigation.

(2.) It is argued on behalf of the petitioners that in the peculiar circumstances of this case, there is no loss to the Bank or to the Exchequer and that the roll ascribed to the petitioners is remote. Learned counsel for the petitioners submits that he may be given an opportunity to move the regular court for bail and sufficient time be given to him to move the higher court, in the event his bail application is dismissed.

(3.) Learned counsel draws my attention to a judgment of the Supreme Court in K.L. Verma v. State & Anr., 1998 0 SCC(Cr) 1031, where such a direction has been given by the Supreme Court and the case of Sirajuddin explained. In view of the judgment of the Supreme Court which is law, learned counsel for CBI has reluctantly acceded.