ASHOK KUMAR MAKHIJA Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) These are applications under Sec. 439 Cr.P.C filed on behalf of accused Nos. A-195 - Ashok Kumar Makhija, A-193 - Mithilesh Kumar Jha and A-194 - Ravinder Kumar Nagpal (hereafter accused persons shall be referred to as "A-195", "A-193" and "A-194" respectively) for grant of bail in respect of offences committed under Ss. 447 of the Companies and under Sec. 409 IPC in Complaint Case No. 770/2019.

(2.) Issue notice. Mr Harish Vaidyanathan Shankar, learned CGSC accepts notice and states that he does not wish to file a reply and has instructions to argue the matter, which he has very ably done.

(3.) All the accused persons have been arrested on 4/7/2022. The reason for summoning have been given in para 2.48 of the summoning order dtd. 16/8/2019 which reads as under: