SANJAY DUA Vs. THE STATE NCT OF DELHI

JUDGEMENT

(1.) ALLOWED subject to all just exceptions. Bail Appn. 14742/2006. Mr. Manan, the learned counsel appearing on behalf of the petitioner submits that the charge-sheet has already been filed. Even the supplementary charges have been filed. According to Mr. Manan, the investigation is, therefore, over and there is no further necessity for keeping the petitioner in custody. He submits that the petitioner has already been in custody since 30.05.2006 and, therefore, requests for bail.

(2.) THE learned counsel for the State opposed the grant of bail on the ground that a huge amount of Rs. 75 lacs has been cheated from the complainants. He submitted that other directors of the company (White Sapphire Pvt. Ltd.) are absconding and, therefore, this petitioner ought not to be granted bail.

(3.) CONSIDERING these factors and particularly the fact that the investigation qua the petitioner is over, I direct that the petitioner be released on bail on his furnishing a personal bond in the sum of Rs. 50,000/- with one surety of the like amount to the satisfaction of the concerned court.