ANUJ AGARWAL Vs. SERIOUS FRAUD INVESTIGATION OFFICER

JUDGEMENT

(1.) By this common order, this Court proposes to dispose of the pending bail applications of the petitioners, who are Chartered Accountants, by making two categories: the first category of "Statutory Auditors" and the second of "Internal Auditors". The Statutory Auditors are A-70 Sachin Singhal; A-75 Anuj Agarwal; A-76 Pankaj Bansal; A-77 Yogesh Gupta; A-78 Harish Gupta; and A-80 Naresh Kumar. The internal auditors are A-71 Khem Chand and A-74 Mayank Goyal.

(2.) Since the oldest case pending before this Court is the case of Anuj Agarwal, i.e., CRM-M-14813-2022, as such, it is being taken as the lead case.

(3.) Aggrieved by the dismissal of the anticipatory bail petitions, filed on issuance of summons, and later warrants by the trial court, in the complaint captioned above, the petitioners, apprehending arrest, had come up before this Court under Sec. 482 BNSS seeking anticipatory bail. A coordinate bench, by separate orders, had granted interim bail and the order continues to date.