RAMESH C.BAWA Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) The applicant is a 71 years old man who has been suffering from several serious ailments including cancer and is already on temporary bail on medical grounds, now prays for confirming the said bail in light of the facts that he would be required to continue to take treatment and that there is no likelihood of trial being commenced during reasonable period.

(2.) The applicant has been arraigned as one of the several accused in Company Petition No.20 of 2019 by the Serious Fraud Investigation Officer, Mumbai (for short "SFIO") in connection with File No. SFIO/INV/UNIT - V/1003/IL & FS/2018-19 for the offences punishable under Sec. 447 of the Companies Act, 2013 and Ss. 417, 420 r/w 120-B of the Indian Penal Code (for short "I.P.C").

(3.) Shorn of unnecessary details, a few facts germane for disposal of the application can be summarized as follows.