AMAR JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) IT appears that the loan in question was sanctioned in 1984-85. The applicant shall be enlarged on bail in the event of his arrest to the satisfaction of the arresting officer and the applicant shall join the investigation.

(2.) THE applicant shall also not proceed for abroad, as pointed out by the learned counsel for the Union of India, without permission of the Court but this limitation is for a period of next six months.