AARTI SINGAL Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) The present petition has been filed seeking following prayers:

(2.) Sh. N. Hariharan, learned senior counsel for the petitioner submits that the learned Trial Court granted the bail to the petitioner vide order dtd. 28/3/2022. The bail was granted subject to the following conditions:

(3.) Learned senior counsel for the petitioner submits that the condition No. 5 which says that the applicant/accused shall not go out of NCT of Delhi without the permission of the Court is causing a lot of inconvenience to the petitioner.