SUHAS S. PARANJPE Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) Heard learned Senior Advocate Shri Amit Desai for the applicant, learned counsel Shri Venegavkar for respondent No.1 and learned APP for the State.

(2.) This is an application for bail. A criminal complaint No.418 of 2022 was lodged by the Serious Fraud Investigation Office (hereafter "SFIO", for short) on 22/04/2022 under Sec. 447 of the Companies Act, 2013 (hereafter "the Companies Act", for short)

(3.) The applicant is the partner at a CA audit firm, which was a statutory auditor with the Company called as Jagat Agro Commodities Private Limited which is the accused No.1 in the criminal complaint. There are in all 14 accused. The applicant is the accused No.7. The applicant was the statutory auditor of the Company right from the time of its inception till the year 2015. The accused Nos.2 and 3 are the promoters of the accused No.1 company.