AMIT GOYAL Vs. STATE (GOVT OF NCT )

JUDGEMENT

(1.) Crl.M.C. 3849/2014 & Crl. M.A. 13198/2014 (stay)

(2.) It may be noticed that this Court, by order dated 23.05.2017 vacated the ad-interim protection given to the petitioner by this Court by order dated 27.08.2014. The petitioner has filed a special leave petition before the Supreme Court impugning the order of this Court vacating the ad-interim protection granted to the petitioner. The Supreme Court has, pending consideration of the special leave petition, protected the petitioner.

(3.) It may be noticed that by order dated 03.08.2013 on the anticipatory bail petition filed by the petitioner, the trial had granted an interim protection to the petitioner, pending consideration of the said application, on the premise that the main accused Mr. Deepak Goyal and the co-accused Mr. Anil Anand had already been granted interim bail.