VIRENDER BAGAI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This common order shall dispose of the aforesaid 18 petitions filed under Sec. 439 Cr.PC for grant of regular bail to the petitioner Virender Bagai. The said petitions are the second regular bail petitions filed by the petitioner Virender Bagai.

(2.) This Court has heard the learned counsel for the parties.

(3.) We are also conscious of the fact that the offences alleged, if proved, may jeopardize the economy of the country. At the same time, we cannot lose sight of the fact that the investigating agency has already completed investigation and the charge sheet is already filed before the Special Judge, CBI, New Delhi.