MUKESH KUMAR SINGH Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) This is an application under Sec. 439 Cr.P.C filed on behalf of accused No. A-191 - Mukesh Kumar Singh, for grant of bail in respect of offences committed under Ss. 447 of the Companies Act, 2013 and under Sec. 409 IPC in Complaint Case No. 770/2019.

(2.) This court had issued notice to Mr. Harish Vaidyanathan Shankar, learned CGSC on 11/7/2022, who accepted the same. On 11/7/2022, the court had also granted bail in BAIL APPLN. 2053/2022, BAIL APPLN. 2055/2022, and BAIL APPLN. 2056/2022 wherein the applicants were all retired UCO Bank's General Managers or Assistant General Managers. The present bail application was listed separately as the Applicant is still working with UCO Bank. Other than that, the matter is to be heard on the same footing.

(3.) The Ld. CGSC has stated that he does not wish to file a reply and has instructions to argue the matter, which he has very ably done.