VIVEK HARIVYASI Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) This order shall dispose of above-said two petitions.

(2.) These petitions have been filed under Section 482 and under Section 439 of the Code of Criminal Procedure, for quashing the order dated 22-07-2019, whereby the default bail granted to the petitioner has been cancelled and for seeking bail pending trial in the same case, respectively, since he has been taken into custody in the case Criminal Complaint No.3 (or 5) of 18.05.2019 CIS No. COMA/05/2019, CNR NO. HRGR01-007022- 2019 titled as SFIO VS. ADARSH BUILD ESTATE ETC. in which he has been summoned under Sections 447 of the Companies Act 2013 read with 120-B of IPC and under Sections 417 , 418 , 420 , 477-A IPC read with Section 120-B of the IPC, and also for the offences punishable under Section 74 (3) and 76 A of the Companies Act 2013, as well as, for offence punishable and Section 447 of the Companies Act, 2013 on several counts, which is pending in the Court of Special Judge, Gurugram.

(3.) It deserves to be pointed out at the outset that this case is one of the cases in a bunch; which were heard together. However, for making the things more distinct these cases are being decided vide separate judgments. However, since several aspects of the matter are common to all the cases and have even been argued on similar lines and even jointly, therefore, some aspects of the matter would form part of all the judgments.