SACHIN KUMAR SARAF Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No. 7531/2009.

(2.) THIS order shall dispose of an application bearing Crl. M.A. No. 7531/2009 filed by Mr. Pramod Bihani for and on behalf of M/s Laurel Wood Private Ltd. for permission to be impleaded as an intervener/respondent in the Bail Application No. 825/2009 filed by the petitioner.

(3.) SACHIN Saraf, the present petitioner who is one of the accused in the said FIR had filed an application for grant of anticipatory bail before the learned Additional Sessions Judge which was dismissed on 21st May, 2008. Sachin Saraf (petitioner herein) filed another application for grant of anticipatory bail which came to be listed before the High Court on 21st October, 2008 and he was given an interim protection but ultimately the said anticipatory bail application was also dismissed on 7th January, 2009.