SUNIL GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The brief legal trajectory of the present bail application is that the case was listed before this Court and the second bail application of the petitioner was allowed upon consideration of the submissions made on behalf of the petitioner vide order dated on 18/7/2022 along with the bail application of another co-accused.

(2.) Being aggrieved with the order dtd. 18/7/2022, a Special Leave Petition (Criminal Appeal No. 1343-44 of 2023) came to be filed by the complainant Rahul Gupta wherein Hon'ble the Supreme Court allowed the same vide judgment dtd. 4/5/2023. It was held therein that the order dtd. 18/7/2022 was unsustainable as the bail was granted without mentioning the grounds and the same was quashed and set aside and the matter was remanded back to the High Court with the direction to decide the bail applications afresh in accordance with law and on their own merits post taking the material collected during investigation as well as other relevant parameters required to be considered while granting bail into consideration.

(3.) Resultantly, the present bail application has been restored to its original number and is listed before this Court for fresh consideration.