BINDU RANA Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) The present application is filed seeking regular bail in an arrest under Sec. 212(8) of the Companies Act, 2013 (hereinafter referred as "the Companies Act"), in relation to the investigation being conducted by Serious Fraud Investigation Office ("SFIO") for offence(s) under Sec. 447 of the Companies Act, 2013. Sec. 447 of the Companies Act reads as under:

(2.) The investigation was conducted pursuant to the order dtd. 17/8/2018, passed by Ministry of Corporate Affairs (hereinafter referred as "MCA"), under Sec. 212 (1)(c) of the Companies Act. Brief Facts

(3.) By order dtd. 17/8/2018, MCA, Government of India, empowered under Sec. 212 (1)(c) of the Companies Act, had directed SFIO to conduct an investigation into the affairs of Educomp Solutions Limited (hereinafter referred as "ESL"). The said investigation was directed to be conducted within a period of four months.