LAWS(DLH)-2022-7-87

SUNIL BHATIA Vs. SERIOUS FRAUD INVESTIGATION OFFICE

Decided On July 07, 2022
Sunil Bhatia Appellant
V/S
SERIOUS FRAUD INVESTIGATION OFFICE Respondents

JUDGEMENT

(1.) This is an application filed seeking grant of regular bail to the applicant (accused No. 200 in Complaint Case No. 770/2019 titled as "Serious Fraud Investigation Office vs. Bhushan Steel Limited and Others".

(2.) The applicant is a senior citizen and Chartered Accountant (C.A.) by profession with private practice.

(3.) The facts in brief are: