ARVIND SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Nikhil Sonkar, learned counsel for the applicant and learned AGA for the State.

(2.) The applicant is an employee of the offending company. The applicant had no role to pay in the fraudulent policies for those responsible in day to day functioning of the company.

(3.) The applicant has been enlarged on bail in all six cases lodged against him. The trial court has fixed a separate surety for each case. However he has not been set at liberty as he is unable to arrange sureties in aforesaid six cases. The aforesaid cases are connected to the offences committed by the company against different investors.