SERIOUS FRAUD INVESTIGATION OFFICE Vs. ANIL JINDAL

JUDGEMENT

(1.) Since common questions of law are involved in all these petitions and the reliefs craved to be reaped therein are also alike, therefore, all these petitions are amenable for being decided through a common verdict.

(2.) To be precise, the gravamen of all these petitions is ingrained in the impugned orders of bail, inasmuch as, despite the respondents allegedly being the masterminds of a huge financial scam, yet they have been enlarged on regular bail by the learned trial Court. For the sake of brevity, the facts are being extracted from CRM-M-65367-2023.

(3.) The prime grievance woven by the petitioner in the instant petition, is that, the learned trial Court has, while granting regular bail to the respondent, turned a blind eye to the material facts indicative of respondent's culpability in commission of a serious economic offence. Consequently, the instant petition, as cast under Sec. 482 read with Sec. 439(2) of the Cr.P.C. and wherein becomes assailed the order dtd. 19/12/2023, aims at securing the relief of cancellation of bail granted to the respondent.