SUNIL KUMAR JHA Vs. STATE

JUDGEMENT

(1.) PETITIONER was the director of M/s Unison Infotech India Ltd. and is said to be aged about 32 or 33 years and is married. He is seeking pre -arrest bail in FIR No. 109 of 2006 under Section 120B/420/467/468/471 of Indian Penal Code, registered at Police Station Lajpat Nagar, New Delhi.

(2.) BOTH sides have been heard and the status report and the record of this case perused.

(3.) LEARNED senior counsel for the petitioner states that although petitioner was made Director on 30th March, 2000 and had signed the original guarantee on 25th January, 2001, he had not signed the supplement and additional guarantee on 18th April, 2001 and had resigned from the Company on 22nd October, 2001 which facts was intimated to the Bank as also to the Registrar of Companies. It is urged that promoter Managing Director Mr. Ramnik Talwar had appointed Mr. Manish Narula to arrange collateral security who further contacted Ashok Singhal and S.K. Sharma who got prepared the papers in question through one Deepak Kumar. It is pointed out that Mr. Ramnik Talwar, Manish Narula, Ashok Kumar Singhal, Deepak and S.K. Sharma are on regular bail and the only allegation against the petitioner is regarding his collusion with them.